A.S.I.(M) Pankaj Kumar And 5 ... vs State Of U.P. And 3 Others
2014 Latest Caselaw 487 ALL

Citation : 2014 Latest Caselaw 487 ALL
Judgement Date : 2 April, 2014

Allahabad High Court

A.S.I.(M) Pankaj Kumar And 5 ... vs State Of U.P. And 3 Others on 2 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 19126 of 2014
 

 
Petitioner :- A.S.I.(M) Pankaj Kumar And 5 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Akhilanand Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Learned Standing Counsel prays for and is allowed one month time to file counter affidavit as to why the petitioner would not be entitled for regular pay from the date of his initial appointment as Constable Ministerial till the time he was given nomenclature of Assistant Sub Inspector (Ministerial) (ASI)(M).

List thereafter.

Order Date :- 2.4.2014

SKM

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