Vishnu Kumari Singh And Others vs Smt.Neera Yadava,And Another
2013 Latest Caselaw 3919 ALL

Citation : 2013 Latest Caselaw 3919 ALL
Judgement Date : 9 July, 2013

Allahabad High Court

Vishnu Kumari Singh And Others vs Smt.Neera Yadava,And Another on 9 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CONTEMPT No. - 488 of 2004
 

 
Applicant :- Vishnu Kumari Singh And Others
 
Opposite Party :- Smt.Neera Yadava,And Another
 
Counsel for Applicant :- J.C.Srivastava,Kuldeep Pati Tripathi,Pawan Shukla
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Ajai Lamba,J.

This contempt petition is mainly in regard to petitioner no.10, Anjani Kumar Pandey.

In the contention of the learned counsel for the respondent-State, services of Sri A.K. Pandey was terminated, because the said person was absent with effect from 01.1.2003, as informed by the College.

Case of the said petitioner is that order of termination has been fabricated.

List after three weeks.

Order Date :- 9.7.2013

A.Nigam

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