Ram Bahadur Singh vs State Of U.P. Through Secy. Basic ...
2012 Latest Caselaw 4011 ALL

Citation : 2012 Latest Caselaw 4011 ALL
Judgement Date : 6 September, 2012

Allahabad High Court

Ram Bahadur Singh vs State Of U.P. Through Secy. Basic ... on 6 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4719 of 2012
 

 
Petitioner :- Ram Bahadur Singh
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- Ramesh Pandey,R.K.Singh
 
Respondent Counsel :- C.S.C.,Neeraj Chaurasiya
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner asserts that the petitioner has been regularly working as Assistant Teacher in Raghuvansh Vidyalaya, Jaitpur Chhapra, Ambedkar Nagar, however, Salary is not being paid to him since March, 2011.

Issue notice to opposite party no.5, returnable in four weeks.

Opposite party nos.3 and 4 are represented by Sri Neeraj Chaurasiya, Advocate.

Opposite party nos.1 and 2 shall be represented by Learned Government Advocate.

Order Date :- 6.9.2012

A.Nigam

Download the LatestLaws.com Mobile App