Susheel Kumar Mishra vs U.P.State Bridge Corporation ...
2013 Latest Caselaw 42 ALL

Citation : 2013 Latest Caselaw 42 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Susheel Kumar Mishra vs U.P.State Bridge Corporation ... on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5535 of 1996
 

 
Petitioner :- Susheel Kumar Mishra
 
Respondent :- U.P.State Bridge Corporation Ltd. & Others
 
Petitioner Counsel :- Ruhi Siddiqui
 
Respondent Counsel :- A.K.Verma,Shishir Jain
 

 
Hon'ble Pankaj Mithal,J.

Sri Shishir Jain, learned counsel appearing for U.P. Bridge Corporation Limited states that during pendency of the petition the petitioner has been regularized on the post of Meth and he has readily accepted the same without any resistance.

Let the document in this regard be brought on record.

List in the next cause list by which time a supplementary affidavit showing that the petitioner has accepted the post of Meth be brought on record.

Order Date :- 1.4.2013

SKS

Download the LatestLaws.com Mobile App