Allahabad High Court
Rakesh Chandra Mishra & Others vs State Of U.P. & Others on 8 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 366 of 2010 Petitioner :- Rakesh Chandra Mishra & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Sanjeev Kumar Mishra Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
The matter has been called out thrice. None appears to press the writ petition.
The matter had been adjourned yesterday to enable the learned counsel for the petitioners to provide information as to under what provision, the deduction is made. Learned Standing Counsel points out that the petitioners have been regularized in the year 2007 and, therefore, there is no occasion for any such deduction between 2005-07.
In view of this, the writ petition is dismissed.
Order Date :- 8.1.2010 Irshad