Prem Kumar Tripathi vs State Of U.P.Through ...
2013 Latest Caselaw 412 ALL

Citation : 2013 Latest Caselaw 412 ALL
Judgement Date : 5 April, 2013

Allahabad High Court

Prem Kumar Tripathi vs State Of U.P.Through ... on 5 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 4605 of 2006
 

 
Petitioner :- Prem Kumar Tripathi
 
Respondent :- State Of U.P.Through Prn.Secy.Nagar Vikas And Another
 
Petitioner Counsel :- O P Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

The petitioner is claiming promotion on the post of Up-Nagar Ayukt with effect from 27.8.97. It appears that pursuant to the interim direction of this Court dated 23.5.2006, the matter of promotion of the petitioner was considered by the appropriate authority and the same has been refused by the order dated 3.1.2007 which has now been impugned through amendment.

Learned standing counsel prays for and is allowed three weeks time for filing reply to the amended writ petition.

List thereafter.

Order Date :- 5.4.2013

R.U.

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