Anil Kumar Pandey vs Union Of India And Others
2014 Latest Caselaw 1763 ALL

Citation : 2014 Latest Caselaw 1763 ALL
Judgement Date : 15 May, 2014

Allahabad High Court

Anil Kumar Pandey vs Union Of India And Others on 15 May, 2014

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 12842 of 2006
 

 
Petitioner :- Anil Kumar Pandey
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- B.N. Rai,Adarsh Kumar
 
Counsel for Respondent :- K.C. Sinha, A.S.G.I.,S.K.Agarwal,V.S.Dwivedi
 

 
Hon'ble Attau Rahman Masoodi,J.

List in the third week of July, 2014.

In the meantime, learned counsel for the petitioner is permitted to file relevant documents relating to his disciplinary proceedings as well as copy of the appeal and revision filed before the appellate and revisional authority. In case, any paper is not available with the petitioner, he may file an application before the disciplinary authority ,who shall furnish him copies of the papers prayed for to which learned counsel for the respondents has no objection .

Order Date :- 15.5.2014

aks

(Attau Rahman Masoodi J.)

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