Ravindra Kumar Gupta & 35 Ors. vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3086 ALL

Citation : 2012 Latest Caselaw 3086 ALL
Judgement Date : 19 July, 2012

Allahabad High Court

Ravindra Kumar Gupta & 35 Ors. vs State Of U.P. Through Prin. Secy. ... on 19 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3790 of 2012
 

 
Petitioner :- Ravindra Kumar Gupta & 35 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Basic Edu. Deptt. Lko. & O
 
Petitioner Counsel :- Mohd. Ali,Manish Nigam
 
Respondent Counsel :- C.S.C.,M.M.Asthana
 

 
Hon'ble Ajai Lamba,J.

Learned counsel appearing for the petitioner asserts that the salary being given to the petitioner has been reduced,without any opportunity of hearing to him. Even the reasons for such reduction have not been given.

Sri M.M. Asthana, Advocate, who appears for opposite party nos.2 to 6, states that indeed salary has been reduced, however, he would take instructions whether show-cause notice/opportunity of hearing was given to the petitioner or not.

List on 26.7.2012.

Order Date :- 19.7.2012

A.Nigam

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