Allahabad High Court
Pabhu Nath Yadav vs State Of U.P. Thrugh Comm. on 29 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 35137 of 1992 Petitioner :- Pabhu Nath Yadav Respondent :- State Of U.P. Thrugh Comm. Petitioner Counsel :- R.K. Tripathi,R.N. Singh Respondent Counsel :- Sc Hon'ble Arun Tandon,J.
Nobody is present even in the revised list. Petitioner seeks a writ of mandamus commanding the respondent no. 1 to allow the petitioner to work and to pay him salary on month to month basis regularly.
In paragraph 12, it has been stated that the petitioner has been informed verbally that his services are no more required.
A counter affidavit has been filed stating therein that under orders of the District Magistrate dated 12.5.1992 the petitioner was reverted to his substantive post. There is no challenge to the order so passed by the District Magistrate.
Accordingly, this writ petition is dismissed.
Interim order, if any, stands discharged.
Order Date :- 29.7.2010 Puspendra