Sunil Kumar Gond vs U.P. Power Corporation Thru' Its ...
2015 Latest Caselaw 681 ALL

Citation : 2015 Latest Caselaw 681 ALL
Judgement Date : 26 May, 2015

Allahabad High Court

Sunil Kumar Gond vs U.P. Power Corporation Thru' Its ... on 26 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 29399 of 2015
 

 
Petitioner :- Sunil Kumar Gond
 
Respondent :- U.P. Power Corporation Thru' Its Managing Director & 3 Ors.
 
Counsel for Petitioner :- Rajesh Maurya,Sheo Ram Singh
 
Counsel for Respondent :- Ayank Mishra
 

 
Hon'ble B. Amit Sthalekar,J.

Supplementary affidavit filed today is taken on record.

Heard Sri Sheo Ram Singh learned counsel for the petitioner and Sri Ayank Mishra, learned counsel for the respondents.

The petitioner is aggrieved by the order dated 14.2.2014 passed by respondent no.3, whereby his claim has been rejected for appointment on compassionate grounds and the impugned order dated 21.9.2013, passed by respondent no.3 whereby respondent no.4 has been given appointment.

The matter requires consideration.

Issue notice to the respondent no.4, returnable within four weeks.

The petitioner will take steps for service upon respondent no.4 within three days.

Respondents may file counter affidavit within four weeks.

List thereafter.

Order Date :- 26.5.2015

Ashish Pd.