Rakesh Kumar Gupta vs State Of U.P. And 2 Others
2016 Latest Caselaw 7312 ALL

Citation : 2016 Latest Caselaw 7312 ALL
Judgement Date : 29 November, 2016

Allahabad High Court

Rakesh Kumar Gupta vs State Of U.P. And 2 Others on 29 November, 2016

Bench: Arun Tandon, Sangeeta Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 56352 of 2016
 

 
Petitioner :- Rakesh Kumar Gupta
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Chandra Gupta,Kesh Mani Dubey
 
Counsel for Respondent :- C.S.C.,Satish Kishore Kakkar
 
Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Heard learned counsel for the parties and perused the record.

The petitioner has prayed for a direction to the respondent concerned to initiate a departmental enquiry against the responsible officer for not providing the Electricity Connection for running A.T.M Machine at Shivrampur Branch, Chitrakoot, set up by respondent bank.

We find no good ground to direct any such enquiry. The writ petition has no merit and it is accordingly dismissed.

Order Date :- 29.11.2016.

Vinod.

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