Pradeep Kumar vs State Of U.P. Through Principal ...
2012 Latest Caselaw 4314 ALL

Citation : 2012 Latest Caselaw 4314 ALL
Judgement Date : 20 September, 2012

Allahabad High Court

Pradeep Kumar vs State Of U.P. Through Principal ... on 20 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5004 of 2012
 

 
Petitioner :- Pradeep Kumar
 
Respondent :- State Of U.P. Through Principal Secy.Deptt.Of Nagar & Ors.
 
Petitioner Counsel :- Savita Jain
 
Respondent Counsel :- C.S.C.,I.P. Singh
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that case of the petitioner is similar to that of Writ Petition No.3183(SS) of 2012, Pratul Chauhan & ors. v. State of U.P. & ors., in which interim stay has been granted.

Sri I.P. Singh, Advocate, has put in appearance for respondent nos.2 to 4.

Respondent no.1 would be represented by the Standing Counsel.

Let counter affidavit be filed within three weeks.

List this case alongwith Writ Petition No.3183(SS) of 2012, Pratul Chauhan & ors. v. State of U.P. & ors.

In the meantime, it is directed that operation of order (Annexure-1) shall remain stayed and petitionier shall be allowed to continue in service and paid salary due to him.

Order Date :- 20.9.2012

A.Nigam