Munendra Singh vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3980 ALL

Citation : 2012 Latest Caselaw 3980 ALL
Judgement Date : 5 September, 2012

Allahabad High Court

Munendra Singh vs State Of U.P. Through Prin. Secy. ... on 5 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4684 of 2012
 

 
Petitioner :- Munendra Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Cooperative Deptt. Lko. &
 
Petitioner Counsel :- Daya Shankar Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was serving as a peon in U.P. Cooperative Bank Ltd., U.P., Lucknow, and his services were placed under suspension on 25.6.2010. Grievance of the petitioner is that till date disciplinary proceedings have not been concluded and 75% subsistence allowance is not being given, to which the petitioner became entitled on completion of six months after passing of order of suspension.

Issue notice to respondent nos.4 and 5, returnable in four weeks.

Sri Pankaj Patel, learned Government Advocate would put in appearance for respondent nos. 1 to 3.

Order Date :- 5.9.2012

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Munendra Singh vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3980 ALL

LatestLaws Partner Event : IJJ

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

Munendra Singh vs State Of U.P. Through Prin. Secy. ...2012 Latest Caselaw 3980 ALL

LatestLaws Partner Event : IJJ

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

Munendra Singh vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3980 ALL