Bhikhari Ram vs State Of U.P. And 3 Others
2014 Latest Caselaw 413 ALL

Citation : 2014 Latest Caselaw 413 ALL
Judgement Date : 1 April, 2014

Allahabad High Court

Bhikhari Ram vs State Of U.P. And 3 Others on 1 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 18755 of 2014
 

 
Petitioner :- Bhikhari Ram
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- J.P.N. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition the petitioner, who retired as Collection Peon is claiming retiral dues by including the period when he was temporary or on seasonal basis engaged prior to his regularization.

Let a counter affidavit be filed by the learned Standing Counsel within one month.

List thereafter.

Order Date :- 1.4.2014

SKM

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