Ram Sewak vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 2338 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- SERVICE SINGLE No. - 2974 of 2014
 

 
Petitioner :- Ram Sewak
 
Respondent :- State Of U.P. Through Prin. Secy. Energy Lko. & Ors.
 
Counsel for Petitioner :- Hari Om Pandey
 
Counsel for Respondent :- C.S.C.,I.B.Singh
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for the petitioner appeared.

Learned standing counsel appeared and  accepted notice for opposite party no.2.

Special counsel Shri Vikas Vikram Singh holding brief of Shri I.B. Singh appeared for  opposite parties no. 2 and 3 and accepted notices.

Heard learned counsel for the petitioner as well as learned standing counsel and special counsel on application for interim relief.

By filing this writ petition  the petitioner has prayed to issue a writ, order or direction in the nature of  mandamus directing the opposite parties to refund illegally deducted amount from the salary of the petitioner and to pay the salary per month to the petitioner.

 Learned counsel for opposite parties no.2 and 3 submitted that petitioner is being paid salary regularly  and  has been paid salary up to May, 2014.

Counter affidavit regarding factual position  shall be filed by opposite parties no.2 and 3 within a week.

List on 28.6.2014 for hearing on interim relief.      

Order Date :- 19.6.2014

R.U.