Anil Kumar Verma vs State Of U.P. Through Prin. Secy. ...
2019 Latest Caselaw 376 ALL

Citation : 2019 Latest Caselaw 376 ALL
Judgement Date : 1 March, 2019

Allahabad High Court

Anil Kumar Verma vs State Of U.P. Through Prin. Secy. ... on 1 March, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 4291 of 2012
 

 
Petitioner :- Anil Kumar Verma
 
Respondent :- State Of U.P. Through Prin. Secy. P.W.D. Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Alok Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Sri Anil Chaubey, learned Standing Counsel, on the basis of instructions, submitted that the petitioner had earlier filed a writ petition no. 3277 (S/S) of 2000 which was dismissed by means of the order dated 25.08.2014 denying the pension to the petitioner. The petitioner had filed a Special Appeal No. 755 of 2014 against the same which has been dismissed vide order dated 22.05.2017. He prays for and is granted a week's time to bring the same on record.

List on 12.03.2019.

Order Date :- 1.3.2019

psd

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