Fakruddin vs State Of U.P. Through Secy. Rural ...
2012 Latest Caselaw 4508 ALL

Citation : 2012 Latest Caselaw 4508 ALL
Judgement Date : 26 September, 2012

Allahabad High Court

Fakruddin vs State Of U.P. Through Secy. Rural ... on 26 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5150 of 2012
 

 
Petitioner :- Fakruddin
 
Respondent :- State Of U.P. Through Secy. Rural Development Deptt. Lko. &
 
Petitioner Counsel :- Kuldeep Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was appointed as Gram Rojgar Sewak in May, 2008 and continues to serve the respondents. A complaint was fabricated against the petitioner in regard to which reports have been made exonerating the petitioner. Despite such facts, the respondents are not paying honorarium to the petitioner nor any order has been passed removing the petitioner from the post.

Respondent nos.1 to 5 would be represented by the Standing counsel.

Issue notice to respondent no.6, returnable in four weeks.

List thereafter.

Order Date :- 26.9.2012

A.Nigam