Ramesh Chandra Pandey vs State Of U.P. Thru Secy. And ...
2014 Latest Caselaw 2725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 34819 of 2014
 

 
Petitioner :- Ramesh Chandra Pandey
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- Anil Tiwari,Pawan Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Order of attachment from Allahabad to Commissioner Rural Development Lucknow has been challenged in this petition.

The main ground of the petitioner is that his son met an accident with a truck on account of which his lower portion of his body has been thoroughly damage and since 2007 he is physically handicapped.

It is further submitted that petitioner wants to be retained at Allahabad for one year.

Consideration of the hardship lies within the domain of the competent authority and therefore, learned Standing Counsel is directed to obtain instrution in respect to all these facts and place complete facts before this court on or before the next date fixed.

Put up this matter on 28th July, 2014, as fresh.

Order Date :- 9.7.2014

M.A.A.

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