Dr. Avnish Kumar Bhatt vs State Of U.P. & 4 Others
2015 Latest Caselaw 2041 ALL

Citation : 2015 Latest Caselaw 2041 ALL
Judgement Date : 31 August, 2015

Allahabad High Court

Dr. Avnish Kumar Bhatt vs State Of U.P. & 4 Others on 31 August, 2015

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 49066 of 2015
 

 
Petitioner :- Dr. Avnish Kumar Bhatt
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- L.M. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Heard learned counsel for the parties.

In the facts and circumstances of the case, it is desirable that the petitioner may seek his remedy against the order of punishment by filing a claim petition under Section 4 of the U.P. Public Service Tribunal Act at the first instance.

Writ petition is dismissed.

Order Date :- 31.8.2015

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