Vivek Kumar Srivastava vs State Of U.P. Through Secy. ...
2012 Latest Caselaw 4442 ALL

Citation : 2012 Latest Caselaw 4442 ALL
Judgement Date : 24 September, 2012

Allahabad High Court

Vivek Kumar Srivastava vs State Of U.P. Through Secy. ... on 24 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5104 of 2012
 

 
Petitioner :- Vivek Kumar Srivastava
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Petitioner Counsel :- Manish Mathur
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner has been serving on the post of Assistant Teacher (Wood Craft) since 1998. In earlier enquiry proceedings, selection and appointment of the petitioner was upheld. Without taking into account the earlier enquiry reports, impugned order has been passed.

Respondent nos.1 to 3 are represented by the Standing Counsel.

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

In the meantime, let counter affidavit be filed.

Order Date :- 24.9.2012

A.Nigam

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