Lal Chand vs Central Administrative Tribunal ...
2019 Latest Caselaw 5303 ALL

Citation : 2019 Latest Caselaw 5303 ALL
Judgement Date : 31 May, 2019

Allahabad High Court

Lal Chand vs Central Administrative Tribunal ... on 31 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 9313 of 2019
 

 
Petitioner :- Lal Chand
 
Respondent :- Central Administrative Tribunal And 5 Others
 
Counsel for Petitioner :- Ghanshyam Pandey
 
Counsel for Respondent :- Vivek Kumar Rai
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioner and Sri Vivek Rai, learned counsel for the respondents no.2 to 6.

The petitioner is asking for treating him to be as Volvemen since 4.11.1981 and for payment of salary as well as retiral dues.

The original application of the petitioner before the tribunal has been dismissed by impugned order dated 13.7.2018.

Sri Vivek Kumar Rai, learned counsel for the respondents no.2 to 6 may file counter affidavit within six weeks. Two weeks' thereafter is allowed to the learned counsel for the petitioner to file rejoinder affidavit.

List for admission/final disposal after expiry of aforesaid period.

Order Date :- 31.5.2019

Pramod Tripathi