Ghur Fekan Ram vs State Of U.P. And Others
2013 Latest Caselaw 6850 ALL

Citation : 2013 Latest Caselaw 6850 ALL
Judgement Date : 31 October, 2013

Allahabad High Court

Ghur Fekan Ram vs State Of U.P. And Others on 31 October, 2013

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 57057 of 2003
 

 
Petitioner :- Ghur Fekan Ram
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Awadhesh Rai,Sanjay Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

It has been urged by the learned counsel for the petitioner that he is challenging the termination order on the ground that the documents relied upon by the disciplinary authorities were not supplied by him.

It is not clear as to whether this point was raised initially in the appeal filed by the applicant.

Under the circumstances, the learned counsel for the petitioner prays for and is granted a week's time to file a copy of the memo of appeal filed by the petitioner.

List immediately thereafter.

Order Date :- 31.10.2013

Priyanka

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