Amit Chandra vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 2360 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9129 of 2019
 
Petitioner :- Amit Chandra
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayati Raj & Ors.
 
Counsel for Petitioner :- Shyam Mohan Pradhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shyam Mohan learned counsel for the petitioner.

Notices on behalf of respondents have been accepted by the office of the learned Chief Standing Counsel.

The contention of learned counsel for the petitioner is that the District Panchayat Raj Officer, Bahraich has passed the order dated 03.01.2019 allegedly in compliance of order dated 14.11.2018 passed by this Court in Writ Petition No.32946 (S/S) of 2018, but the observation of this Court given in the order dated 14.11.2018 has not been considered and the claim of the petitioner has been rejected on absolutely unwarranted reasons.

Let the counter affidavit be filed within a period of three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 06.05.2019 as fresh.

The interim relief application of the petitioner may be considered on the next date.

Order Date :- 2.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]