Phool Chand vs Remote Sensing Application ...
2015 Latest Caselaw 4963 ALL

Citation : 2015 Latest Caselaw 4963 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Phool Chand vs Remote Sensing Application ... on 1 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5178 of 2000
 

 
Petitioner :- Phool Chand
 
Respondent :- Remote Sensing Application Centre U.P.Lucknow Th.Director
 
Counsel for Petitioner :- O.P.Srivastava,V.K.Dubey
 
Counsel for Respondent :- Akhilesh Kalra,Deepak Seth
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Counsel for the respondents is directed to bring on record the last contract extending the services of the petitioner and shall also file an a supplementary affidavit indicating therein that as to whether any person, who was working with the petitioner, is still in service with the respondents or not.

List this case in week commencing 14.12.2015.

Order Date :- 1.12.2015

MH/-

Download the LatestLaws.com Mobile App