Dr. Parmanand Singh vs State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 2567 ALL

Citation : 2014 Latest Caselaw 2567 ALL
Judgement Date : 7 July, 2014

Allahabad High Court

Dr. Parmanand Singh vs State Of U.P. Thru Secy. And 3 ... on 7 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 34237 of 2014
 

 
Petitioner :- Dr. Parmanand Singh
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- D.K. Singh,V.K. Singh
 
Counsel for Respondent :- C.S.C.,Vivek Varma
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Argument is that without any provision in respect to deduction various benefits payable to the petitioner has not been given and amount which he is entitled has been deducted.

Sri Vevek Varma, learned counsel is to obtain instruction and if so required to file short counter affidavit.

Put up this matter on 28th July, 2014 in the additional cause list.

Order Date :- 7.7.2014

M.A.A.

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

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