Swadesh Kumar vs R.M., U.P.S.R.T.C. And Another
2016 Latest Caselaw 6170 ALL

Citation : 2016 Latest Caselaw 6170 ALL
Judgement Date : 26 September, 2016

Allahabad High Court

Swadesh Kumar vs R.M., U.P.S.R.T.C. And Another on 26 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 13003 of 1997
 

 
Petitioner :- Swadesh Kumar
 
Respondent :- R.M., U.P.S.R.T.C. And Another
 
Counsel for Petitioner :- T.N. Tiwari
 
Counsel for Respondent :- Samir Sharma
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner states that the petitioner has an alternative remedy by way of revision under the regulation of U.P. State Road Transport Corporation Employees (Other than Officers) Service Regulations, 1981. He wants to file a revision under the said regulation.

Leave is granted.

The writ petition is dismissed leaving it open to the petitioner to take recourse of such remedy which is available under law.

Order Date :- 26.9.2016

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