Bishan Kumar Mishra vs State Of U P Thr.Secy.Cooperative ...
2014 Latest Caselaw 2297 ALL

Citation : 2014 Latest Caselaw 2297 ALL
Judgement Date : 13 June, 2014

Allahabad High Court

Bishan Kumar Mishra vs State Of U P Thr.Secy.Cooperative ... on 13 June, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 2948 of 2014
 

 
Petitioner :- Bishan Kumar Mishra
 
Respondent :- State Of U P Thr.Secy.Cooperative & 3 Ors
 
Counsel for Petitioner :- A.M.Tripathi
 
Counsel for Respondent :- C.S.C,Rakesh Kumar Nigam
 

 
Hon'ble Akhtar Husain Khan,J.

Learned standing counsel has accepted notice on behalf of opposite party no.1.

Shri Rakesh Kumar Nigam has accepted notice on behalf of opposite parties no. 2 to 4. He informs the Court that inquiry has been completed against the petitioner on 31.5.2013 in compliance of order of this Court dated 22.1.2013 passed in Service Single No.284 of 2013 (Shri Sri Pal Vs. State of U.P. and others).

He is granted a week time to file affidavit regarding completion of inquiry and status of disciplinary proceeding.

List on 27.6.2014 as fresh for hearing.

Order Date :- 13.6.2014

R.U.

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Bishan Kumar Mishra vs State Of U P Thr.Secy.Cooperative ...
2014 Latest Caselaw 2297 ALL

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2014 Latest Caselaw 2297 ALL