Ashok Kumar vs State Of U.P. Through Secy. ...
2016 Latest Caselaw 384 ALL

Citation : 2016 Latest Caselaw 384 ALL
Judgement Date : 11 March, 2016

Allahabad High Court

Ashok Kumar vs State Of U.P. Through Secy. ... on 11 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 353 of 2013
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Arun Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

The case is listed in the cause list under the heading "Oldest Cases And/Or Cases Classified as Likely to be Infructuous."

Learned counsel for petitioner informs that the writ petition has not become infructuous. The petitioner is still working and getting salary on the strength of interim order.

List in the next cause list before appropriate Court.

Order Date :- 11.3.2016

Santosh/-

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