Satendra Pal Singh Bhadoria vs State Of U.P. & Others
2012 Latest Caselaw 5478 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54757 of 2012
 

 
Petitioner :- Satendra Pal Singh Bhadoria
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Kartikeya Saran
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Ms. Suman Sirohi, learned Standing Counsel submitted that by the order dated 7.9.2012, the Director, Pension Secretariate U.P., Lucknow has cancelled his earlier order dated 24.5.2012 by which a further period of three years has been extended and, therefore, the petition has no substance.

Sri Ashok Khare, learned Senior Advocate, appearing on behalf of the petitioner states that in the order dated 24.5.2011 as well as in order dated 11.9.2012 issued by the Director, the dispatch numbers are mentioned. In the present case there is no dispatch number. It appears that the said order has been issued after filing of the writ petition by back dating.

Learned Standing Counsel prays for and is granted two weeks time to file counter affidavit.

List on 22.11.2012.

Order Date :- 5.11.2012

OP