Basant Singh vs State Of U.P. Thru Prin.Secy.Food ...
2015 Latest Caselaw 5559 ALL

Citation : 2015 Latest Caselaw 5559 ALL
Judgement Date : 18 December, 2015

Allahabad High Court

Basant Singh vs State Of U.P. Thru Prin.Secy.Food ... on 18 December, 2015

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- SERVICE SINGLE No. - 7217 of 2015
 

 
Petitioner :- Basant Singh
 
Respondent :- State Of U.P. Thru Prin.Secy.Food & Civil Supply Lko. & Ors.
 
Counsel for Petitioner :- Ratnesh Singh Tomar,Surya Prakash
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary
 

 
Hon'ble Rajan Roy,J.

Heard.

Appeal of the petitioner against the order of punishment/recovery is pending for the last one year.

Let the appellate authority decide the same within two months from the date a certified copy of this order is submitted. Decision so taken shall be communicated to the petitioner forthwith.

With the above observations/directions this writ petition is disposed of leaving all pleas open for consideration by the appellate authority.

Order Date :- 18.12.2015

A.Nigam

Download the LatestLaws.com Mobile App