Saumitra Prasad Sonker vs Central Administrtive ...
2014 Latest Caselaw 4266 ALL

Citation : 2014 Latest Caselaw 4266 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Saumitra Prasad Sonker vs Central Administrtive ... on 11 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 41299 of 2014
 

 
Petitioner :- Saumitra Prasad Sonker
 
Respondent :- Central Administrtive Tribunal,Alld.Bench,Alld. And 5 Others
 
Counsel for Petitioner :- V.K.Singh,D.K.Singh
 
Counsel for Respondent :- A.S.G.I. 10240
 

 
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 matter needs disposal after getting response from the respondents.

Sri Deepak Verma, learned Advocate appeared on behalf of respondent no. 1.

Issue notice torespondents 3 to 6. Steps will be taken within ten days.

Counter affidavit may be filed by the next date.

List this petition immediately after service.

It is made clear that this court has not granted any stay as on date.

Order Date :- 11.8.2014

M.A.A.

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