Sishir Kumar Yadav vs State Of U.P.And 2 Others
2014 Latest Caselaw 4321 ALL

Citation : 2014 Latest Caselaw 4321 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

Sishir Kumar Yadav vs State Of U.P.And 2 Others on 12 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 41655 of 2014
 

 
Petitioner :- Sishir Kumar Yadav
 
Respondent :- State Of U.P.And 2 Others
 
Counsel for Petitioner :- Rajesh Prasad Yadav
 
Counsel for Respondent :- C.S.C.,Gautam Baghel
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that petitioner was given appointment on contract basis for a period of five years but this year (last month) he has not been permitted to work.

Sri Gautam Baghel, learned Advocate appeared for respondent no. 2. He may obtain instruction and apprise this court the correct fact.

Put up this matter on 20th August, 2014, as fresh.

Petitioner will take steps to serve respondent no. 3 personally and file affidavit of service.

Order Date :- 12.8.2014

M.A.A.

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

Download the LatestLaws.com Mobile App