Citation : 2012 Latest Caselaw 3300 ALL
Judgement Date : 30 July, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- SERVICE SINGLE No. - 3977 of 2012 Petitioner :- Anant Ram Respondent :- P.N.B. Circle Office, Bibhuti Khand Thru Circle Head & Anr Petitioner Counsel :- Vishun Narain,Arun Kumar Mishra Respondent Counsel :- D.K. Pathak Hon'ble Ajai Lamba,J.
Inter alia, it has been contended on behalf of the petitioner that the enquiry report only indicates negligence at the hands of petitioner. Petitioner, however, has been penalised for misappropriation vide major penalty.
Issue notice to respondents.
At this stage, learned counsel holding brief of Sri D.K. Pathak, Advocate, contends that counter affidavit would be filed within three weeks.
List after three weeks.
Order Date :- 30.7.2012
A.Nigam
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