Ajay Bhaskar vs State Of U.P. And 2 Ors
2014 Latest Caselaw 5246 ALL

Citation : 2014 Latest Caselaw 5246 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Ajay Bhaskar vs State Of U.P. And 2 Ors on 28 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 45692 of 2014
 

 
Petitioner :- Ajay Bhaskar
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Amit Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that petitioner has been sent on deputation by the impugned order although no consent was taken.

This fact is said to have been stated in the representation made before the competent authority also.

Learned Standing Counsel is to obtain instruction and to state the correct fact.

Put up this matter on 3rd September, 2014, as fresh.

Order Date :- 28.8.2014

M.A.A.

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

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