Sushil Kumar Srivastava vs State Of U.P. Through Secy. Local ...
2012 Latest Caselaw 4007 ALL

Citation : 2012 Latest Caselaw 4007 ALL
Judgement Date : 6 September, 2012

Allahabad High Court

Sushil Kumar Srivastava vs State Of U.P. Through Secy. Local ... on 6 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4718 of 2012
 

 
Petitioner :- Sushil Kumar Srivastava
 
Respondent :- State Of U.P. Through Secy. Local Bodies Lko. & Ors.
 
Petitioner Counsel :- Satish Chandra 'Kashish',Amit Gupta
 
Respondent Counsel :- C.S.C.,Rahul Dubey
 

 
Hon'ble Ajai Lamba,J.

The petition claims post retiral dues.

Sri Aditya Srivastava, Advocate, has put in appearance for respondent no.4.

Respondent nos.1 to 3 would be represented by the Government Counsel.

Let counter affidavit be filed within two weeks.

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

List thereafter.

Order Date :- 6.9.2012

A.Nigam

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