U.P. State Sugar Corporation ... vs U.O.I. Thru Secy., Min. Of Labour & ...
2019 Latest Caselaw 2952 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 10644 of 2019
 
Petitioner :- U.P. State Sugar Corporation Employees Association,Lko & Ors
 
Respondent :- U.O.I. Thru Secy., Min. Of Labour & Deptt.Of Employment &Ors
 
Counsel for Petitioner :- Amit Singh
 
Counsel for Respondent :- A.S.G.,P.K. Sinha,Shailendra Srivastava
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner.

Notice on behalf of opposite party No.1 has been accepted by Sri S.B. Pandey, learned Assistant Solicitor General of India, while notice on behalf of opposite party No.2 has been accepted by Sri Shailendra Srivastava, Advocate and notices on behalf of opposite party Nos.3 and 4 have been accepted by Sri P.K. Srivastava, Advocate.

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

List this petition in the week commencing 20.05.2019.

Order Date :- 15.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]