Allahabad High Court
Ramendra Vikram Singh vs Union Of India Thur. Its Secy. Ministry ... on 17 June, 2010
Bench: Devi Prasad Singh, Yogendra Kumar Sangal
Court No. - 27 Case :- SERVICE BENCH No. - 834 of 2010 Petitioner :- Ramendra Vikram Singh Respondent :- Union Of India Thur. Its Secy. Ministry Of Home Govt.Of &Ors Petitioner Counsel :- S.P. Singh Respondent Counsel :- C.S.C.,Neerav Chitravanshi Hon'ble Devi Prasad Singh,J.
Hon'ble Yogendra Kumar Sangal,J.
Learned standing counsel accepted notice on behalf of opposite party No. 1 and stated that against the tribunal order/judgment a writ petition has filed filed at Allahabad High Court.
Submission of the petitioner is that no such petition has been preferred at Allahabad High Court.
Notices be issued on behalf of opposite party No. 2 returnable at an early date. Let a counter affidavit be filed within two weeks from today, a week time is allowed for rejoinder affidavit.
List on 07.07.2010. Question of maintainability of writ petition shall be considered on the next date of listing.
Order Date :- 17.6.2010 Rakesh