Kapil Deo Jaiswal vs State Of U.P. And Others
2012 Latest Caselaw 5696 ALL

Citation : 2012 Latest Caselaw 5696 ALL
Judgement Date : 22 November, 2012

Allahabad High Court

Kapil Deo Jaiswal vs State Of U.P. And Others on 22 November, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- WRIT - A No. - 60532 of 2012
 
Petitioner :- Kapil Deo Jaiswal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajeev Kumar Singh
 
Respondent Counsel :- C.S.C.,Sameer Sharma
 

 
Hon'ble V.K. Shukla,J.

Heard learned counsel for the petitioner, learned Standing counsel and Sri Ajay Singh, representing U.P.S.R.T.C.

Grievance of the petitioner is that balance of Rs. 27,000/- towards still remains unpaid and requisite directives are required to be undertaken for payment of the same. In this direction representation dated 14.08.2012 before Assistant Regional Manager, U.P. S.R.T.C. Gorakhpur has been moved.

Consequently, in the facts of the case Assistant Regional Manager, U.P. S.R.T.C. Gorakhpur, respondent no. 3 is directed to redressed the grievance of the petitioner in accordance with law preferably within two months from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

Order Date :- 22.11.2012

Dhruv