State Of U.P. Thru Prin.Secy.Lok ... vs Raja Ram Verma And Another
2017 Latest Caselaw 3011 ALL

Citation : 2017 Latest Caselaw 3011 ALL
Judgement Date : 4 August, 2017

Allahabad High Court

State Of U.P. Thru Prin.Secy.Lok ... vs Raja Ram Verma And Another on 4 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 10157 of 2016
 

 
Petitioner :- State Of U.P. Thru Prin.Secy.Lok Nirman Vibhag Civil Sectt.
 
Respondent :- Raja Ram Verma And Another
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. Issue notice to respondents by registered post A.D as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9(3) C.P.C returnable at an early date.

4. Until further orders of this Court, operation of impugned judgment and order dated 09.07.2014 passed by respondent no. 2, State Public Services Tribunal, Lucknow in Claim Petition No. 1978 of 2012; Raja Ram Verma Vs. State of U.P, shall remain stayed.

Order Date :- 4.8.2017

Pachhere/-