Papia Mukherjee vs Union Of India Through Its ...
2015 Latest Caselaw 3571 ALL

Citation : 2015 Latest Caselaw 3571 ALL
Judgement Date : 28 October, 2015

Allahabad High Court

Papia Mukherjee vs Union Of India Through Its ... on 28 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6601 of 2001
 

 
Petitioner :- Papia Mukherjee
 
Respondent :- Union Of India Through Its Ministry Of Health And 4 Ors.
 
Counsel for Petitioner :- S.K.Chaudhary,Upendra Nath Mishra
 
Counsel for Respondent :- B.B.Saxena,Amrendra Kumar Bajpai,Dipak Seth,I.B. Singh,Krishna Chandra,Nandita Bharti,Rajendra Singh,Ranjan Roy,S.K.Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

On the request of Sri S.B.Pandey, learned Assistant Solicitor General of India, put up tomorrow to enable to seek instruction in the matter specially as to why the petitioner is not being paid salary since January 1, 2002.

Learned Counsel for the petitioner will also inform about the date fixed to Sri Krishna Chandra, learned Counsel for the K.G.M.U., Lucknow.

Order Date :- 28.10.2015

Arvind

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