Babu Ram Kanaujiya vs State Of U.P. Thru Secy. Basic ...
2012 Latest Caselaw 3302 ALL

Citation : 2012 Latest Caselaw 3302 ALL
Judgement Date : 30 July, 2012

Allahabad High Court

Babu Ram Kanaujiya vs State Of U.P. Thru Secy. Basic ... on 30 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3978 of 2012
 

 
Petitioner :- Babu Ram Kanaujiya
 
Respondent :- State Of U.P. Thru Secy. Basic Education & 3 Others
 
Petitioner Counsel :- Farhan Alam Osmany
 
Respondent Counsel :- C.S.C.,Ajay Kumar
 

 
Hon'ble Ajai Lamba,J.

It has been asserted on behalf of petitioner that arrear of salary for the period 08.8.2007 till 30.11.2011 has not been paid to the petitionier, although the order of suspension has been quashed. It has been further asserted that no penality has been imposed on the petitioner for stoppage of salary payment.

Sri Rajesh Verma, Advocate holding brief on behalf of Mr. Ajai Kumar, Advocate, has put in appearance for respondent nos.2 and 3 and prays for time to file counter affidavit.

Let respondent no.4 be served by ordinary process as well as registered A.D. post, returnable in four weeks.

List after four weeks.

Order Date :- 30.7.2012

A.Nigam

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Babu Ram Kanaujiya vs State Of U.P. Thru Secy. Basic ...
2012 Latest Caselaw 3302 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Babu Ram Kanaujiya vs State Of U.P. Thru Secy. Basic ...2012 Latest Caselaw 3302 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Babu Ram Kanaujiya vs State Of U.P. Thru Secy. Basic ...
2012 Latest Caselaw 3302 ALL