Ram Sudhama Tiwari vs U.P.Sahkari Gram Vikas Bank ...
2015 Latest Caselaw 4234 ALL

Citation : 2015 Latest Caselaw 4234 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Ram Sudhama Tiwari vs U.P.Sahkari Gram Vikas Bank ... on 18 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3424 of 2005
 

 
Petitioner :- Ram Sudhama Tiwari
 
Respondent :- U.P.Sahkari Gram Vikas Bank Ltd.Thru M.D.& 2 Others
 
Counsel for Petitioner :- Ravi Singh,Aditya Tiwari,Laxmi Kant Pathak
 
Counsel for Respondent :- Himanshu Shekhar Awasthi,Balram Yadav,H S Awasthi,Nirankar Nath Jaiswal
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Balram Yadav, learned Counsel for the opposite parties is directed to seek instructions/file affidavit as to why petitioner has been discriminated while regulalizing the services of persons who were having qualification of intermediate and B.A.. The list of such persons have been enclosed as Annexure-4 to the Supplementary Affidavit dated 19.10.2014.

This this case on 15.12.2015.

Order Date :- 18.11.2015

Arvind

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