Sumit Pratap Singh And 4 Ors. vs State Of U.P. And 4 Ors.
2016 Latest Caselaw 4532 ALL

Citation : 2016 Latest Caselaw 4532 ALL
Judgement Date : 26 July, 2016

Allahabad High Court

Sumit Pratap Singh And 4 Ors. vs State Of U.P. And 4 Ors. on 26 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 34011 of 2016
 

 
Petitioner :- Sumit Pratap Singh And 4 Ors.
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Jagat Narayan Shukla
 
Counsel for Respondent :- C.S.C.,Alpana Dwivedi,Tabish Sheikh
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The grievance of the petitioners is that they are employees of Cane Development Union Ltd., a Society registered under U.P. Cooperative Society Registration Act, 1965 and is not controlled by the Government and in case their duties are assigned to do some other work, the society will suffer financial loss.

Learned Standing Counsel may seek instruction in the matter.

List this case on 22.08.2016 among top ten cases.

Order Date :- 26.7.2016

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