State Of U.P. Thru Secy. P.W.D. & 4 ... vs Ram Pal
2017 Latest Caselaw 869 ALL

Citation : 2017 Latest Caselaw 869 ALL
Judgement Date : 18 May, 2017

Allahabad High Court

State Of U.P. Thru Secy. P.W.D. & 4 ... vs Ram Pal on 18 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 1016 of 2007
 

 
Appellant :- State Of U.P. Thru Secy. P.W.D. & 4 Ors. ( S/S 3151/2006 )
 
Respondent :- Ram Pal
 
Counsel for Appellant :- Standing Counsel
 
Counsel for Respondent :- R.K. Pandey,Mahesh Chandra Shukla,R.U Pandey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Learned counsel for the appellant submitted that in compliance of order of learned Single Judge, respondent has been given pay scale of 4000-6000 w.e.f 01.01.1996 and he may be granted a week time to seek instructions whether State wants to pursue the present appeal.

2. List this appeal on 29.05.2017 along with SPLA NO. 57/2006, SPLA NO. 62/2006, SPLA NO. 206/2006, SPLA NO. 381/2006, SPLA NO. 481/2006.

Order Date :- 18.5.2017

Pachhere/-

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