Krishna Chandra Chaturvedi vs State Of U.P. And Others
2012 Latest Caselaw 4790 ALL

Citation : 2012 Latest Caselaw 4790 ALL
Judgement Date : 4 October, 2012

Allahabad High Court

Krishna Chandra Chaturvedi vs State Of U.P. And Others on 4 October, 2012

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- WRIT - A No. - 36508 of 2004
 

 
Petitioner :- Krishna Chandra Chaturvedi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.P.Shukla,Awadhesh Tiwari,Rakesh Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Naqvi,J.

Learned standing counsel prays for and is granted 3 weeks' to file a supplementary affidavit disclosing the rationale and justification as to why the benefit of the Government Order dated 03.09.2001 would be made available only with reference to the date i.e. 01.03.2000 or the incumbent having completed 24 years of service, whichever is later.

List in the week commencing 05.11.2012.

Order Date :- 4.10.2012

Chandra

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