Vikram Bahadur Singh vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 4206 ALL

Citation : 2012 Latest Caselaw 4206 ALL
Judgement Date : 17 September, 2012

Allahabad High Court

Vikram Bahadur Singh vs State Of U.P. Through Prin. Secy. ... on 17 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4928 of 2012
 

 
Petitioner :- Vikram Bahadur Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- Dev Prakash Mishra,Pankaj Kumar Singh
 
Respondent Counsel :- C.S.C.,Navendu Srivastava
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner is required to be released salary in terms of order dated 25.4.2011 (Annexure-8) issued by the Special Secretary, Government of U.P. addressed to the Director, Basic Education. However, salary is not being paid.

Let notice be issued to respondent no.4, returnable in four weeks.

The Director, Basic Education and Zila Basic Shiksha Adhikari, District Rae Bareli, respondent nos.2 and 3, are directed to file their counter affidavit within three weeks.

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

Order Date :- 17.9.2012

A.Nigam