Rakesh Kumar Tiwari vs State Of U.P. Through ...
2012 Latest Caselaw 4189 ALL

Citation : 2012 Latest Caselaw 4189 ALL
Judgement Date : 14 September, 2012

Allahabad High Court

Rakesh Kumar Tiwari vs State Of U.P. Through ... on 14 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4906 of 2012
 

 
Petitioner :- Rakesh Kumar Tiwari
 
Respondent :- State Of U.P. Through Secy.Secondary Edu. Govt.Of U.P. &Ors.
 
Petitioner Counsel :- Ramesh Pandey,Birendra Singh
 
Respondent Counsel :- C.S.C.,Som Kartik
 

 
Hon'ble Ajai Lamba,J.

The issue of appointment and regularisation of service of the petitioner has been considered by Co-ordinate Bench (S.S. Chauhan, J.) while dealing with Civil Writ Petition No.305 of 1992(SS). It would be more appropriate, if the same bench hears this matter also.

Let the case be placed before the same Bench (S.S. Chauhan, J.), after obtaining orders from the Hon'ble Chief Justice/Senior Judge.

Order Date :- 14.9.2012

A.Nigam

Download the LatestLaws.com Mobile App