Anil Krishan Srivastava vs State Of U.P. Thru ...
2012 Latest Caselaw 3194 ALL

Citation : 2012 Latest Caselaw 3194 ALL
Judgement Date : 25 July, 2012

Allahabad High Court

Anil Krishan Srivastava vs State Of U.P. Thru ... on 25 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3895 of 2012
 

 
Petitioner :- Anil Krishan Srivastava
 
Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Parti Bhumi Vikas &Ors
 
Petitioner Counsel :- Ajit Verma,Ratnesh Chandra
 
Respondent Counsel :- C.S.C.,Ashutosh Singh
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner is an employee of Uttar Pradesh Bhumi Sudhar Nigam. The Nigam has taken a decision to enhance the age of retirement from 58 years to 60 years. Even the State Government has tentatively considered the proposal favourably. Final decision in that regard, however, is pending at the end of the State viz. respondent no.1.

Sri Prashant Arora, Advocate, appearing for the respondent-State wants to seek instructions and file a counter affidavit.

List on 31.7.2012.

Order Date :- 25.7.2012

A.Nigam