Union Of India Thru Secy. And 3 Ors. vs Vijay Kumar Mishra And 3 Ors.
2013 Latest Caselaw 6908 ALL

Citation : 2013 Latest Caselaw 6908 ALL
Judgement Date : 7 November, 2013

Allahabad High Court

Union Of India Thru Secy. And 3 Ors. vs Vijay Kumar Mishra And 3 Ors. on 7 November, 2013

Bench: Rajes Kumar, Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 60927 of 2013
 

 
Petitioner :- Union Of India Thru Secy. And 3 Ors.
 
Respondent :- Vijay Kumar Mishra And 3 Ors.
 
Counsel for Petitioner :- S.K.Mishra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

From perusal of the impugned order of the Central Administrative Tribunal, it appears that the Tribunal has followed several orders passed earlier in other cases.

Learned Standing Counsel is directed to inform the Court by filing an affidavit that whether those orders have been accepted or have been challenged in the Higher Court. If they have been accepted, why the present writ petition has been filed challenging the said orders.

Put up after one week i.e. on 26.11.2013 as fresh.

Order Date :- 7.11.2013

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