Ajay Kumar @ Ajay Kumar Singh vs U.P. Beej Vikas Nigam And 2 Others
2016 Latest Caselaw 6228 ALL

Citation : 2016 Latest Caselaw 6228 ALL
Judgement Date : 28 September, 2016

Allahabad High Court

Ajay Kumar @ Ajay Kumar Singh vs U.P. Beej Vikas Nigam And 2 Others on 28 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 26249 of 2016
 

 
Petitioner :- Ajay Kumar @ Ajay Kumar Singh
 
Respondent :- U.P. Beej Vikas Nigam And 2 Others
 
Counsel for Petitioner :- Madan Mohan Chaurasisa
 
Counsel for Respondent :- S.C.,Saurabh Pathak
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner submits that the petitioner does not have service rule framed by the respondents, which they have relied in the counter affidavit. As no rule has been notified for the said purpose, he has moved an application before the appropriate authority, who shall take a decision in accordance with law.

He prays for and is granted two weeks time to file rejoinder affidavit.

List after expiry of the said period.

The interim order granted on 30.05.2016 shall continue till the next date of listing.

Order Date :- 28.9.2016

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Ajay Kumar @ Ajay Kumar Singh vs U.P. Beej Vikas Nigam And 2 Others
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2016 Latest Caselaw 6228 ALL