Hari Krashna Misra vs State Of Up Through Secy. Basic ...
2012 Latest Caselaw 3937 ALL

Citation : 2012 Latest Caselaw 3937 ALL
Judgement Date : 3 September, 2012

Allahabad High Court

Hari Krashna Misra vs State Of Up Through Secy. Basic ... on 3 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4633 of 2012
 

 
Petitioner :- Hari Krashna Misra
 
Respondent :- State Of Up Through Secy. Basic Edu.Up Lucknow And Others
 
Petitioner Counsel :- Shailesh Kumar Singh
 
Respondent Counsel :- C.S.C.,Illigible
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner came to be involved in a criminal case. Petitioner remained in jail for some time and his services were placed under suspension. Order of suspension has been revoked, however, all the dues payable to the petitioner have not been paid.

Issue notice.

Sri Sandeep Kumar Yadav, Advocate has put in appearance for respondent nos.2 and 3.

Respondent no.1 would be represented by the Government Counsel.

Let counter afidavit be filed within four weeks.

Rejoinder affidavit, if any, be filed within two weeks thereof.

List thereafter,

Order Date :- 3.9.2012

A.Nigam