Rakesh Singh vs Chairman And Disciplinary ...
2013 Latest Caselaw 7162 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 64711 of 2013
 

 
Petitioner :- Rakesh Singh
 
Respondent :- Chairman And Disciplinary Authority,Alld. And Another
 
Counsel for Petitioner :- Gopal Verma
 
Counsel for Respondent :- S.K.Kakkar
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Mahesh Chandra Tripathi,J.

Learned counsel for the petitioner states that as per the Allahabad U.P. Gramin Bank (Adhikari & Karmachari) Service Rule, 2010, any Defence Assistance can be engaged with the prior permission under Rule 44. There is no bar that only the employee of the Bank can be appointed as Defence Assistance. The rejection of the prayer of the petitioner, denying the appointment of Sri Yogendra Kumar Mishra as the Defence Assistance on the ground that he is no more employee of the Bank, is not justified.

Sri S.K. Kakkar, learned counsel for the Bank requested that the matter may be taken up on Tuesday (3.12.2013) to enable him to seek instruction.

Put up on Tuesday (3.12.2013) as fresh.

Order Date :- 27.11.2013

OP