Shiv Kant vs Union Of India And 3 Others
2014 Latest Caselaw 2397 ALL

Citation : 2014 Latest Caselaw 2397 ALL
Judgement Date : 1 July, 2014

Allahabad High Court

Shiv Kant vs Union Of India And 3 Others on 1 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 30889 of 2014
 

 
Petitioner :- Shiv Kant
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Rakesh Prasad,Atul Kumar Srivastava
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Argument is that without considering the condition for grant of compassionate appointment, in a routine/cursory manner Tribunal has rejected petitioner's application.

Notices meant for all the respondents have been accepted in the office of Addl. Solicitor General of India.

Let this petition be listed immediately after one month.

Counter affidavit may be filed on or before the next date fixed.

Order Date :- 1.7.2014

M.A.A.

( Rajan Roy, J.) ( S. K. Singh, J.)

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