Ramesh Chandra Mishra vs State Of U.P. Thru Secy. ...
2015 Latest Caselaw 4320 ALL

Citation : 2015 Latest Caselaw 4320 ALL
Judgement Date : 19 November, 2015

Allahabad High Court

Ramesh Chandra Mishra vs State Of U.P. Thru Secy. ... on 19 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2376 of 2008
 

 
Petitioner :- Ramesh Chandra Mishra
 
Respondent :- State Of U.P. Thru Secy. Agriculture & 2 Ors.
 
Counsel for Petitioner :- Vyas Narayan Shukla,Balram Yadav,Shri Narayan Pandey,Vivek Tripathi
 
Counsel for Respondent :- C.S.C.,H P Gupta,Manik Sinha
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Balram Yadav, learned Counsel for the petitioner submitted that University has taken a decision in pursuance to the various Government Orders with respect to give employment to the persons/their dependants whose land have been acquired for establishment of the University.

Learned Counsel for the University is directed to seek instructions and place before this Court as to whether if any decision has been taken by the executive body of the University for the said purposes.

List this case on 8.12.2015.

Order Date :- 19.11.2015

Arvind