Shiv Pujan Mishra vs State Of U.P. Thru ...
2014 Latest Caselaw 2337 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 2972 of 2014
 

 
Petitioner :- Shiv Pujan Mishra
 
Respondent :- State Of U.P. Thru Prin.Secy.Govt. Of U.P. And Others
 
Counsel for Petitioner :- Siddharth Nandan,Sarvesh Kumar Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Akhtar Husain Khan,J.

Learned standing counsel has accepted notice for opposite parties no. 1  to 5.

Heard learned counsel for the petitioner as well as learned  standing counsel.  

Perusal of the impugned  order shows that the impugned order has been passed after preliminary inquiry. Copy of preliminary report has not been filed by the petitioner.

It is submitted by learned counsel for the petitioner that he has not been furnished copy of preliminary report.

In view of above, learned standing counsel is directed to file copy of report of preliminary inquiry within a week.

Learned counsel for the petitioner informed that he  shall be out of station till 30.6.2014.

List this case on 3.7.2014 as fresh for hearing.   

Order Date :- 19.6.2014

R.U.