Raj Kumar vs State Of U.P. And 3 Others
2016 Latest Caselaw 1078 ALL

Citation : 2016 Latest Caselaw 1078 ALL
Judgement Date : 29 March, 2016

Allahabad High Court

Raj Kumar vs State Of U.P. And 3 Others on 29 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 3173 of 2016
 

 
Petitioner :- Raj Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pramod Kumar Singh,Hemant Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned Standing Counsel has received the instruction which is taken on record.

As per instruction, a sum of Rs.56312/- has been paid to the petitioner which has been transferred in his bank account.

Learned Standing Counsel may file counter affidavit within six weeks.

List after expiry of the aforesaid period.

In the meantime, if the petitioner is discharging his duty on the daily wage basis, his current salary should be paid.

Order Date :- 29.3.2016

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