Anand Deo Singh Kushwaha And ... vs State Of U.P.And Others
2012 Latest Caselaw 4502 ALL

Citation : 2012 Latest Caselaw 4502 ALL
Judgement Date : 26 September, 2012

Allahabad High Court

Anand Deo Singh Kushwaha And ... vs State Of U.P.And Others on 26 September, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 49701 of 2012
 

 
Petitioner :- Anand Deo Singh Kushwaha And Others
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Subhash Gosain
 
Respondent Counsel :- C.S.C.,Ayank Mishra
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent No.1. Sri Ayank Mishra, Advocate has entered appearance on behalf of respondent Nos. 2 to 7.

Each one of the respondents is accorded eight weeks' time to file counter affidavit.

List thereafter.

On the next date while filing counter affidavit requisite details shall be furnished as to whether in the establishment concerned as is provided for under U.P. Regularization of Daily Wagers Group D Posts Rules, 2001 any exercise has been undertaken or not. Full details shall also be furnished in respect of petitioners.

Order Date :- 26.9.2012

SRY