Rajesh Kumar vs State Of U.P.& Others
2017 Latest Caselaw 615 ALL

Citation : 2017 Latest Caselaw 615 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Rajesh Kumar vs State Of U.P.& Others on 12 May, 2017

Bench: Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 7179 of 1991
 

 
Petitioner :- Rajesh Kumar
 
Respondent :- State Of U.P.& Others
 
Counsel for Petitioner :- Ashok Khare,K.M. Asthana
 
Counsel for Respondent :- S.C.,C.B.Yadav
 

 
Hon'ble Bharati Sapru,J.

Order on the Modification Application

The petitioner seeks modification of the order of this Court dated 30.04.2008. In reply to the modification application, a counter affidavit has been filed by the State and in paragraph nos.5 and 7 of the counter affidavit it has been acknowledged by the respondent that the petitioner has already been regularized w.e..f 15.06.1992.

Accordingly, the petitioner may be treated in a regular service from 15.06.1992. The order passed by this Court dated 30.04.2008 is, therefore, modified to read as he may be treated as regularised in service from 15.6.1992.

The application is accordingly allowed.

Order Date :- 12.5.2017

pks