Rakesh Kumar Yadav vs U.P. Mahila Kalyan Nigam Thru. ...
2018 Latest Caselaw 2754 ALL

Citation : 2018 Latest Caselaw 2754 ALL
Judgement Date : 24 September, 2018

Allahabad High Court

Rakesh Kumar Yadav vs U.P. Mahila Kalyan Nigam Thru. ... on 24 September, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 19237 of 2018
 
Petitioner :- Rakesh Kumar Yadav
 
Respondent :- U.P. Mahila Kalyan Nigam Thru. M.D. And Ors.
 
Counsel for Petitioner :- A.P. Singh
 
Counsel for Respondent :- C.S.C.,Krishna Mohan
 

 
Hon'ble Rajesh Singh Chauhan,J.

List revised.

Sri A.P. Singh, learned counsel for the petitioner is present while Sri Krishna Mohan, learned counsel for the opposite parties is not present.

Sri A.P. Singh, learned counsel for the petitioner has vehemently submitted that the issue in question is squarely covered with the judgment of this Court rendered in re:-Shyam Rang Dwivedi vs. State of U.P. & others reported in 2012 (30) LCD 409 and by filing the counter affidavit, the respondent has not controverted the aforesaid fact.

List this case in the week commencing 08.10.2018 within top ten cases.

Order Date :- 24.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]