Vishnu Kumar Chaturvedi vs State Of U.P.Through Prin Secy ...
2015 Latest Caselaw 3917 ALL

Citation : 2015 Latest Caselaw 3917 ALL
Judgement Date : 4 November, 2015

Allahabad High Court

Vishnu Kumar Chaturvedi vs State Of U.P.Through Prin Secy ... on 4 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 431 of 2005
 

 
Petitioner :- Vishnu Kumar Chaturvedi
 
Respondent :- State Of U.P.Through Prin Secy Housing And Anors
 
Counsel for Petitioner :- Mrs.B Godiyal,N Srivastava
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary,Sharad Tiwari
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In pursuance of the order dated 12.10.2015, the Standing Counsel has produced the relevant record pertaining to the petitioner. On examination, the record reveals that issue with respect to absorption of the petitioner in Faizabad Development Authority has been approved by Hon'ble the Chief Minister on 5.5.1994. Later on, the issue has been diverted and formal order could not be issued.

Learned Standing Counsel shall seek necessary instructions from the Principal Secretary, Department of Housing and Urban Development.

Put up tomorrow.

Order Date :- 4.11.2015

MH/-