Citation : 2018 Latest Caselaw 2501 ALL
Judgement Date : 11 September, 2018
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- WRIT - C No. - 33243 of 2009 Petitioner :- Nagar Ayukt Nagar Nigam, Motijheel Respondent :- Presiding Officer, Labour Court (I) U.P. And Another Counsel for Petitioner :- Y.S. Sachan,Anil Tiwari Counsel for Respondent :- C.S.C.,Neeru Devi,Rashtrapati Khare,S.N.Dubey,Yatindra Kumar Srivastava Hon'ble Dr. Kaushal Jayendra Thaker,J.
Sri Y.S. Sachan-Advocate shall seek instructions from the petitioner whether the respondent - labourer has been reinstated or not pursuant to the orders of the Trial Court as there appears that there is no stay granted by this Court against reinstatement.
List this matter on 17th September, 2018. If there is stay of reinstatement also the same may be placed on record as even the counsel for labourer is unable to convey to this Court that his client has been reinstated or not.
Order Date :- 11.9.2018
Mukesh
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