Kamta Prasad Rai vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 4531 ALL

Citation : 2016 Latest Caselaw 4531 ALL
Judgement Date : 26 July, 2016

Allahabad High Court

Kamta Prasad Rai vs State Of U.P. And 2 Ors. on 26 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 33523 of 2016
 

 
Petitioner :- Kamta Prasad Rai
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Priya Ranjan Rai
 
Counsel for Respondent :- C.S.C.,Ayank Mishra
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner seeks to implead the Treasury Officer, Azamgarh as one of the respondent.

Leave is granted.

Learned counsel for the petitioner is permitted to carry out the necessary impleadment in the array of parties during the course of the day.

Learned Standing Counsel may seek instruction why the petitioner's pension has been stopped for the last five months.

Put up this case in the additional cause list on 23.08.2016.

Order Date :- 26.7.2016

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