Narendra Narayan Tiwari vs State Of U.P. And Others
2012 Latest Caselaw 4514 ALL

Citation : 2012 Latest Caselaw 4514 ALL
Judgement Date : 26 September, 2012

Allahabad High Court

Narendra Narayan Tiwari 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. - 47803 of 2012
 

 
Petitioner :- Narendra Narayan Tiwari
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Radha Kant Ojha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondent Nos. 1, 2, 3 and 4. Issue notice to respondent No.5.

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

List thereafter.

instant writ petition is being entertained on the limited ground as to whether after the order has been passed terminating the services of petitioner as teacher can still he be permitted to be appointed as clerk under Dying in Harness Rules.

Order Date :- 26.9.2012

SRY

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