Bibhuti Narain Singh, S/O Shri ... vs Food Corporation Of India Through ...
2015 Latest Caselaw 4060 ALL

Citation : 2015 Latest Caselaw 4060 ALL
Judgement Date : 16 November, 2015

Allahabad High Court

Bibhuti Narain Singh, S/O Shri ... vs Food Corporation Of India Through ... on 16 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6929 of 2008
 

 
Petitioner :- Bibhuti Narain Singh, S/O Shri Gopalsingh,
 
Respondent :- Food Corporation Of India Through Its Managing Director
 
Counsel for Petitioner :- Kshemendra Shukla,S.K.Singh,Sudhir Pandey
 
Counsel for Respondent :- Ashutosh Kr.Singh,Pranesh Kumar Sinha,Vishal Sonkar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by learned Additional Chief Standing Counsel that in the present petition, vires of the Rules have been challenged and the matter is cognizable by the Division Bench.

In view of the above, list this petition before the appropriate Bench in the next cause list.

Order Date :- 16.11.2015

Arvind

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