Pramod Narayan Mishra vs Tahir Eqbal, Spl. Principal ...
2013 Latest Caselaw 943 ALL

Citation : 2013 Latest Caselaw 943 ALL
Judgement Date : 15 April, 2013

Allahabad High Court

Pramod Narayan Mishra vs Tahir Eqbal, Spl. Principal ... on 15 April, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 5634 of 2012
 

 
Petitioner :- Pramod Narayan Mishra
 
Respondent :- Tahir Eqbal, Spl. Principal Secry., Panchayati Raj & Anr.
 
Petitioner Counsel :- S.M. Mishra
 
Respondent Counsel :- S.C.,S.P. Shukla
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Learned Standing Counsel prays for and is allowed time to seek clarification with regard to the order dated 29.1.2013 annexed as annexure 2 to the affidavit of compliance whereby the decision has been taken to regularise the services of the applicant with immediate effect,though the applicant had retired as early as on 30.9.2009.

The prayer is allowed.

List in the week commencing 6th May, 2013.

Order Date :- 15.4.2013

P.P.

Download the LatestLaws.com Mobile App