Suresh Kumar And Anotther vs State Of U.P. Thru.Secy.Medical ...
2015 Latest Caselaw 4065 ALL

Citation : 2015 Latest Caselaw 4065 ALL
Judgement Date : 16 November, 2015

Allahabad High Court

Suresh Kumar And Anotther vs State Of U.P. Thru.Secy.Medical ... on 16 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4382 of 2004
 

 
Petitioner :- Suresh Kumar And Anotther
 
Respondent :- State Of U.P. Thru.Secy.Medical Education Civil Secretariate
 
Counsel for Petitioner :- R.S.Pandey
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In pursuance to the order dated 29.9.2015, record is available with the learned Standing Counsel, but he is not in a position to assist the Court.

Dr. R.K.Mishra, Medical Officer who brought the record is unable to explain the position.

Taking serious view of the matter, Director Homeopathic, Lucknow is directed to appear before this Court tomorrow i.e. 17.11.2015 at 10.15 a.m. to explain why he has deputed a person who is not aware with the record and is unable to explain the position to the learned Standing Counsel, which resulted adjournment of the case.

Order Date :- 16.11.2015

Arvind