Allahabad High Court
Dharam Pal Singh Parihar vs Distt. Asitt. Registrar, Coop. S. & ... on 19 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 28028 of 1992 Petitioner :- Dharam Pal Singh Parihar Respondent :- Distt. Asitt. Registrar, Coop. S. & Others Petitioner Counsel :- A.P. Srivastava Respondent Counsel :- S.C.,R.N.Upadhaya Hon'ble Arun Tandon,J.
Nobody is present even in the revised list of the cause list.
Petitioner seeks quashing of the order dated 20.7.1992 and direction upon the respondents to regularize the services of the petitioner as Clerk-cum-Cashier in the respondent Bank. Under the impugned order it has been recorded that all Class IV employees who has permitted to work on Class III post must be reverted back to their parent post in Co-operative Bank.
This Court finds no illegality in the order so passed. Writ petition is dismissed. Interim order, if any, stands vacated.
Order Date :- 19.7.2010 Kpy