Vipin Kumar Shukla [Objection ... vs State Of U.P. Thru Secy. Transport ...
2015 Latest Caselaw 4298 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4507 of 2009
 

 
Petitioner :- Vipin Kumar Shukla [Objection Filed]
 
Respondent :- State Of U.P. Thru Secy. Transport & Others
 
Counsel for Petitioner :- Ajay Sharma
 
Counsel for Respondent :- C.S.C.,J.B.Singh,Veena Sinha
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri J.B.Singh, learned Counsel for the petitioner submits on the basis of instructions that initially the Corporation has framed State Road Transport Corporation employees (Other Than Officers)Service Regulations, 1981 with respect to the appointment on compassionate ground. but subsequently on 30.9.1997, U.P. Recruitment of Dependents of Government Servants (Dying-in-Harness) Rules,1974 was adopted by the Corporation. Therefore, the claim of the petitioner was considered under 1974 Rules.

As there is no pleading in the counter affidavit in this regard and as such the Corporation is directed to file a counter affidavit annexing therewith the resolution in which the 1974 Rules were adopted by the Corporation.

List this case on 7.12.2015.

Order Date :- 19.11.2015

MH/-