Virendra Kumar Sharma vs State Of U.P. Through Prin. Secy. ...
2015 Latest Caselaw 4497 ALL

Citation : 2015 Latest Caselaw 4497 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Virendra Kumar Sharma vs State Of U.P. Through Prin. Secy. ... on 23 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6696 of 2015
 

 
Petitioner :- Virendra Kumar Sharma
 
Respondent :- State Of U.P. Through Prin. Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Dr. Vijay Kumar Singh,Smt. Manisha Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

At the request of Standing Counsel, put up tomorrow.

Standing Counsel shall also seek instructions with the regard to the sanctioned strength of the Peon, when the petitioner was appointed.

Order Date :- 23.11.2015

MH/-

Download the LatestLaws.com Mobile App