Nathu Ram Misra vs State Of U.P.Through ...
2017 Latest Caselaw 336 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 3739 of 2002
 

 
Petitioner :- Nathu Ram Misra
 
Respondent :- State Of U.P.Through Secy.Agriculture And 3 Ors
 
Counsel for Petitioner :- Balram Yadav
 
Counsel for Respondent :- C.S.C.,Manik Sinha,N.K.Seth
 

 
Hon'ble Vivek Chaudhary,J.

The petition is filed by the petitioner for regularization, who is working in the University for last more than 20 years. The learned counsel for the petitioner has relied upon certain Government Orders of the year 2016 and claims that the same are applicable on the employees of the university also.

Sri Dev Prakash Srivastava, holding brief of Sri Manik Sinha, learned counsel for University states that he requires time to verify the latest rules and Government Orders applicable for regularization.

List this case in the next cause list.

On the next date of listing, the counsel for the University shall produce before the Court the latest regularization policy and the Government Orders applicable on the University.

Order Date :- 9.5.2017

psd

(Vivek Chaudhary,J.)