Anil Kumar Pandey And Two Others vs State Of U.P. Thru' Principal ...
2014 Latest Caselaw 4863 ALL

Citation : 2014 Latest Caselaw 4863 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Anil Kumar Pandey And Two Others vs State Of U.P. Thru' Principal ... on 22 August, 2014

Bench: Rajes Kumar, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 30514 of 2003
 

 
Petitioner :- Anil Kumar Pandey And Two Others
 
Respondent :- State Of U.P. Thru' Principal Secy. (Appointment) Lkw. &Ors.
 
Counsel for Petitioner :- S.D. Kautilya
 
Counsel for Respondent :- C.S.C.,Sudhir Kr. Chandraul
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Ashwani Kumar Mishra,J.

Compliance affidavit has been filed today to which learned counsel for the petitioner filed counter affidavit stating therein that certain benefits which he was/is entitled on account of seniority being given over and above, respondent nos. 2 and 3 have been denied.

Let the Learned Standing Counsel file counter affidavit within ten days.

List on 5.9.2014.

Order Date :- 22.8.2014

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