Constable/Driver Bhanu Pratap vs Union Of India And 2 Others
2016 Latest Caselaw 1677 ALL

Citation : 2016 Latest Caselaw 1677 ALL
Judgement Date : 21 April, 2016

Allahabad High Court

Constable/Driver Bhanu Pratap vs Union Of India And 2 Others on 21 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 17564 of 2016
 

 
Petitioner :- Constable/Driver Bhanu Pratap
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Kamlesh Shukla
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Gyan Prakash has put in appearance on behalf of respondents. He has raised preliminary objection with regard to the territorial jurisdiction and the delay.

The preliminary objection shall be considered after exchange of affidavits.

Learned Counsel for the petitioner has placed reliance on the judgment of the Supreme Court in the case of Naval Kishore Sharma v. Union of India (2014) 9 SCC 329.

Learned Counsel for the respondent is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period

Order Date :- 21.4.2016