Indra Pal vs State Of U.P.Through ...
2015 Latest Caselaw 5540 ALL

Citation : 2015 Latest Caselaw 5540 ALL
Judgement Date : 17 December, 2015

Allahabad High Court

Indra Pal vs State Of U.P.Through ... on 17 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 152 of 2003
 

 
Petitioner :- Indra Pal
 
Respondent :- State Of U.P.Through Secy.Education And 2 Ors.
 
Counsel for Petitioner :- R.K.Sharma,Anuj Kudesia
 
Counsel for Respondent :- C.S.C.,Shobhit M Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

On the joint request of parties, list this case on 21.12.2015.

In the meantime, Sri Shobhit M.Shukla shall seek instructions as to why while giving compassionate appointment, the petitioner was given temporary appointment and that too on consolidated wages.

Order Date :- 17.12.2015

MH/-

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