Vidhya Prasad Yadav And Another vs State Of U.P. Thru Secy. And 4 ...
2014 Latest Caselaw 4049 ALL

Citation : 2014 Latest Caselaw 4049 ALL
Judgement Date : 5 August, 2014

Allahabad High Court

Vidhya Prasad Yadav And Another vs State Of U.P. Thru Secy. And 4 ... on 5 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 40247 of 2014
 

 
Petitioner :- Vidhya Prasad Yadav And Another
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Subhash Chandra Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

On the facts, submission as made and the grounds so taken in the memo of writ petition, we are of the view that counter affidavit is required to be filed by the respondents.

Learned Chief Standing Counsel has accepted notice on behalf of respondent no. 1. Issue notice to respondents 2 to 5. Steps will be taken within ten days.

Counter affidavit may be filed by the next date.

List this petition after service.

As an interim measure. it is provided that till the next date of listing no amount will be deducted from the salary of the petitioner.

Order Date :- 5.8.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)

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2014 Latest Caselaw 4049 ALL

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Vidhya Prasad Yadav And Another vs State Of U.P. Thru Secy. And 4 ...
2014 Latest Caselaw 4049 ALL