Jagdish Chandra Srivastava vs State Of ...
2015 Latest Caselaw 443 ALL

Citation : 2015 Latest Caselaw 443 ALL
Judgement Date : 7 May, 2015

Allahabad High Court

Jagdish Chandra Srivastava vs State Of ... on 7 May, 2015

Bench: Shri Narayan Shukla, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 514 of 2015
 

 
Petitioner :- Jagdish Chandra Srivastava
 
Respondent :- State Of U.P.Throu.Prin.Secy.Finance Deptt.Lko.And Ors.
 
Counsel for Petitioner :- Naveen K.Sinha,Net Ram
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Rajan Roy,J.

As per direction of this court, the learned Standing Counsel has received instructions in the matter. On the basis of instructions he has submitted that in the matter of transfer service and ad-hoc appointment no pay-protection of the last pay drawn by the petitioner in the erstwhile department, has been provided on account of which an order to recover the amount paid to the petitioner on the basis of last drawn/paid has been issued.

He seek a week's time to file counter affidavit.

Time as prayed for is allowed.

List on 15.5.2015 as fresh.

Order Date :- 7.5.2015

A.Nigam

(Rajan Roy,J.) (Shri Narayan Shukla,J.)