Janhitkari Sewa Sansthan Uttar ... vs State Of U.P. Thru' Secry. And 7 ...
2014 Latest Caselaw 8875 ALL

Citation : 2014 Latest Caselaw 8875 ALL
Judgement Date : 20 November, 2014

Allahabad High Court

Janhitkari Sewa Sansthan Uttar ... vs State Of U.P. Thru' Secry. And 7 ... on 20 November, 2014

Bench: Arun Tandon, Arvind Kumar Mishra-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 62042 of 2014
 

 
Petitioner :- Janhitkari Sewa Sansthan Uttar Pradesh And Another
 
Respondent :- State Of U.P. Thru' Secry. And 7 Others
 
Counsel for Petitioner :- Kailash Nath Kesarwani
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Arvind Kumar Mishra-I,J.

Commissioner Kanpur Division Kanpur and District Magistrate Auraiya, respondents no. 3 and 4 respectively may file their personal affidavit by 3rd December 2014 indicating as to how the person against whom a first information report under sections 218, 467, 419, 420 I.P.C. has been registered by Tahsildar himself, can be permitted to continue as Lekhpal in the same village for years together. In case, appropriate action is not taken, this Court shall recommend for such action against the official concerned.

List on 3.12.2014.

Order Date :- 20.11.2014

Iss/