State Of U.P. Thru ... vs Bhuwaneshwari Rai And Another
2017 Latest Caselaw 3054 ALL

Citation : 2017 Latest Caselaw 3054 ALL
Judgement Date : 4 August, 2017

Allahabad High Court

State Of U.P. Thru ... vs Bhuwaneshwari Rai 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. - 11334 of 2016
 

 
Petitioner :- State Of U.P. Thru Prin.Secy.Deptt.Of Agriculture Lko. &Ors.
 
Respondent :- Bhuwaneshwari Rai 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. It is contended that claim-petition was apparently barred by limitation but without considering this aspect the same has been decided and allowed on merit while granting notional promotion w.e.f 22.05.1970 though claim petition was filed in the year 2008.

2. In our view matter require consideration.

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. Steps be taken within a week.

5. Until further orders of this Court, operation of impugned judgment and order dated 27.08.2014 passed by respondent no. 2, State Public Services Tribunal, Lucknow in Claim Petition No. 586 of 2008; Bhuwaneshwari Rai Vs. State of U.P and Ors, shall remain stayed.

Order Date :- 4.8.2017

Pachhere/-