Rakesh Kumar vs State Of U.P. & 2 Others
2013 Latest Caselaw 7524 ALL

Citation : 2013 Latest Caselaw 7524 ALL
Judgement Date : 18 December, 2013

Allahabad High Court

Rakesh Kumar vs State Of U.P. & 2 Others on 18 December, 2013

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 69625 of 2013
 

 
Petitioner :- Rakesh Kumar
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- S.S. Mishra
 
Counsel for Respondent :- C.S.C.,Anshu Chaudhary
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition the petitioner has raised a dispute with regard to payment of time scale which has been paid to his juniors and the petitioner has been ignored.

Sri Anshu Chaudhary, learned counsel appearing for the respondents-Zila Panchayat prays for and is allowed three weeks time to file counter affidavit.

List thereafter.

Order Date :- 18.12.2013

SKM

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