Prem Narayan Lal Srivastava vs U.P. Jal Nigam Thru M.D. Lucknow ...
2017 Latest Caselaw 1246 ALL

Citation : 2017 Latest Caselaw 1246 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

Prem Narayan Lal Srivastava vs U.P. Jal Nigam Thru M.D. Lucknow ... on 25 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 11670 of 2017
 

 
Petitioner :- Prem Narayan Lal Srivastava
 
Respondent :- U.P. Jal Nigam Thru M.D. Lucknow And Others
 
Counsel for Petitioner :- Savita Jain
 
Counsel for Respondent :- I.P. Singh
 

 
Hon'ble Vivek Chaudhary,J.

Let counter affidavit be filed by the respondents within four weeks.

Two weeks' time thereafter shall be available to the learned counsel for the petitioner to file rejoinder affidavit.

List the case after expiry of the aforesaid period.

In the meantime, it is provided that in the light of the judgment rendered by Hon'ble Supreme Court in the case of State of Punjab and others vs. Rafiq Masih (White Washer), reported in [(2015) 4SCC 334], no recovery from the petitioner's gratuity and pension shall be made pursuant to the impugned order.

Order Date :- 25.5.2017

psd

(Vivek Chaudhary,J.)