Babloo Singh vs State Of U.P. And Another
2012 Latest Caselaw 5981 ALL

Citation : 2012 Latest Caselaw 5981 ALL
Judgement Date : 10 December, 2012

Allahabad High Court

Babloo Singh vs State Of U.P. And Another on 10 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54340 of 2012
 

 
Petitioner :- Babloo Singh
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- S.K. Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Supplementary counter affidavit filed today, the same may be placed on record.

The grievance of the petitioner is that despite the order passed by the learned Single Judge Hon,ble S.U. Khan, J. in Writ Petition No. 23582 of 2012 dated 20.7.2012 though the petitioner has been allowed to join but has not been allowed to work.

Learned Standing Counsel states that the Government vide order dated 16.3.2012 has issued an order not to permit the petitioner to work and, therefore, the petitioner is not being allowed to work.

Learned counsel for the petitioner states that the same ground is being taken by the respondent which has been taken earlier, therefore, the stand of the respondent is not justified.

Since the matter has been earlier adjudicated by Hon'ble S.U. Khan, J., it would be appropriate that the petition may also be heard by him. Let the file be placed before Hon'ble the Acting Chief Justice/Senior Judge for nomination of the Bench.

Order Date :- 10.12.2012