Indrasen And Others vs U.P.S.R.T.C. Through M.D. And ...
2015 Latest Caselaw 3331 ALL

Citation : 2015 Latest Caselaw 3331 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

Indrasen And Others vs U.P.S.R.T.C. Through M.D. And ... on 16 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 1106 of 1998
 

 
Petitioner :- Indrasen And Others
 
Respondent :- U.P.S.R.T.C. Through M.D. And Others
 
Counsel for Petitioner :- S.K.Tewari,Ram Harkah
 
Counsel for Respondent :- A.R.Siddiqui,Mahesh Chaudhry
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Mahesh Chandra, Counsel for the Corporation states that the petitioners and similarly situated persons were appointed over and above the sanctioned strength. However, he admitted that the judgment rendered by the Single Judge has been affirmed in Special Appeal but those persons have yet not been given any benefit.

As prayed, two weeks' time is allowed to bring on record the correct factual position and steps having been taken after the judgment in Special Appeal.

Order Date :- 16.10.2015

MH/-

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