Shamimul Hasan vs State Of U.P. Thru ...
2017 Latest Caselaw 7897 ALL

Citation : 2017 Latest Caselaw 7897 ALL
Judgement Date : 12 December, 2017

Allahabad High Court

Shamimul Hasan vs State Of U.P. Thru ... on 12 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 4653 of 2016
 

 
Petitioner :- Shamimul Hasan
 
Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Rajya Sampatti Lucknow
 
Counsel for Petitioner :- Sudhir Kumar Misra,Rajesh Nath Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Learned Standing Counsel prays for and is granted four weeks and no more time for filing counter affidavit. While filing the counter affidavit, the opposite party shall explain as to why the petitioner is not being paid the provisional pension.

List thereafter.

Order Date :- 12.12.2017

psd

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