Arun Kumar vs State Of U.P. And (4) Ors.
2013 Latest Caselaw 180 ALL

Citation : 2013 Latest Caselaw 180 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

Arun Kumar vs State Of U.P. And (4) Ors. on 2 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 7122 of 2002
 

 
Petitioner :- Arun Kumar
 
Respondent :- State Of U.P. And (4) Ors.
 
Petitioner Counsel :- R.P. Misra,Angad Kumar,Smt. Usha Tiwari
 
Respondent Counsel :- C.S.C.,Rakesh Misra
 

 
Hon'ble Pankaj Mithal,J.

The petitioner was appointed as a Clerk in the Institution on a substantive vacancy which fell vacant on 31.10.2000 after obtaining permission to fill up the same vide order dated 6.1.2002.

Learned Standing Counsel points out that the aforesaid permission granted was actually canceled vide order dated 10.7.2002.

No such order has been brought on record and it is not clear as to whether the same has been communicated to the Institution concerned.

Learned Standing Counsel prays for and is allowed two weeks' further time for filing supplementary counter affidavit annexing the order dated 10.7.2002.

Order Date :- 2.4.2013

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