Anand Kumar Mishra vs State Of U.P.Throu The Secy.Basic ...
2012 Latest Caselaw 4263 ALL

Citation : 2012 Latest Caselaw 4263 ALL
Judgement Date : 19 September, 2012

Allahabad High Court

Anand Kumar Mishra vs State Of U.P.Throu The Secy.Basic ... on 19 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4983 of 2012
 

 
Petitioner :- Anand Kumar Mishra
 
Respondent :- State Of U.P.Throu The Secy.Basic Edu.Lko.And Ors.
 
Petitioner Counsel :- Manjeet Singh
 
Respondent Counsel :- C.S.C.,P.K.Singh
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner asserts that vide order dated 22.12.2011, Annexure-4, the petitioner is required to be allowed to join as Prerak in Village Mahakani, Block Sadar, District Pratapgarh, however, he is not being allowed to join. Learned counsel for the petitioner in regard to his assertion has also made reference to Annexure-4 dated 22.12.2011.

Issue notice to respondent nos.5 and 6, returnable in four weeks.

Sri P.K. Singh Besen, Advocate has put in appearance for respondent no.4.

Respondent nos.1 to 3 would be represented by learned Standing Counsel.

Let counter affidavit, if any, be filed within three weeks.

Order Date :- 19.9.2012

A.Nigam