Const. Pno. 062660381 Uttam Kumar ... vs State Of U.P. Through Prin. Secy. ...
2013 Latest Caselaw 2561 ALL

Citation : 2013 Latest Caselaw 2561 ALL
Judgement Date : 22 May, 2013

Allahabad High Court

Const. Pno. 062660381 Uttam Kumar ... vs State Of U.P. Through Prin. Secy. ... on 22 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2975 of 2013
 

 
Petitioner :- Const. Pno. 062660381 Uttam Kumar Chaturvedi & 67 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Home Deptt. Lko. & Ors.
 
Petitioner Counsel :- Sanjay Singh Chauhan
 
Respondent Counsel :- C.S.C.
 
Hon'ble Ajai Lamba,J.

The petitioners claim benefit of the period spent by the petitioners during training before being inducted in service as Constable under the government order, Annexure-6. It has also been pointed out that the case would be covered by order passed by this court, placed on record as Annexure-6.

List after six weeks.

The respondents are directed to give benefit to the petitioners, in case there is no legally tenable reason to deny the benefit, claimed by the petitioners before the next date of listing.

Order Date :- 22.5.2013

A.Nigam