Rakesh Kumar vs The State Of U.P. Thru Secy. Govt. ...
2015 Latest Caselaw 4112 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5588 of 2013
 

 
Petitioner :- Rakesh Kumar
 
Respondent :- The State Of U.P. Thru Secy. Govt. Of U.P. Law Deptt. & Ors
 
Counsel for Petitioner :- Yogendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra,Manish Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Gaurav Mehrotra, learned Counsel for the opposite parties, on the basis of instructions submitted that in pursuance to the recommendation of three member committee dated 16.8.2013, learned District Judge, Bahraich ordered for giving compassionate appointment to younger son of Late Gopi Nath and subsequently appointment order was issued to him and in pursuance of the same Akhilesh Kumar is working in the establishment of District Judge, Bahraich.

Sri Gaurav Mehrotra prays for and granted 3 days time to bring on record the appointment letter of the Akhilesh Kumar younger son of Late Gopi Nath.

List this case on 23.11.2015.

Order Date :- 17.11.2015

Arvind