Citation : 2019 Latest Caselaw 1025 ALL
Judgement Date : 12 March, 2019
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 1272 of 2014 Petitioner :- Dr. Dushyant Rai Chandra & 15 Ors. Respondent :- Chancellor Chandra Shekhar Azad University Of Agriculture & Counsel for Petitioner :- Vidhu Bhushan Kalia Counsel for Respondent :- C.S.C.,B K Shukla,Sameer Kalia,Smt. Vatsala Singh,Uttam Kumar Verma Hon'ble Ritu Raj Awasthi,J.
Hon'ble Alok Mathur,J.
Learned Standing Counsel, on the basis of instructions, stated that the State Government vide Government Order dated 08.03.2019 has taken a decision that the amendment in the Government Order dated 05.12.2008 is not permissible.
Learned counsel for the petitioners wants time to seek instructions in the matter.
On his request, the case is adjourned.
List in week commencing 25.03.2019.
Order Date :- 12.3.2019
psd
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