Narendra Nath Vishwakarma vs State Of U.P.Throu The Secy. ...
2012 Latest Caselaw 4264 ALL

Citation : 2012 Latest Caselaw 4264 ALL
Judgement Date : 19 September, 2012

Allahabad High Court

Narendra Nath Vishwakarma vs State Of U.P.Throu The Secy. ... on 19 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4984 of 2012
 

 
Petitioner :- Narendra Nath Vishwakarma
 
Respondent :- State Of U.P.Throu The Secy. Madhyamik Edu. Lko.And Ors.
 
Petitioner Counsel :- G.K.Pandey,R.K.Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner has been given employment on compassionate grounds. Vide order dated 16.8.2012, Annexure-1, petitioner has been asked to join in Gopal Narain Inter College, Rupaipur, District Sultanpur, on the post of Junior Clerk. However, he has not been allowed to join on the permise that the post is not available.

Issue notice to respondent nos.6 and 7, returnable in four weeks.

In the meantime, let counter affidavit be filed.

Order Date :- 19.9.2012

A.Nigam

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