Allahabad High Court
Ram Narian Singh, S/O Sri Jagdev Singh, vs State Of U.P. Through Its Secretary ... on 12 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 6867 of 2008 Petitioner :- Ram Narian Singh, S/O Sri Jagdev Singh, Respondent :- State Of U.P. Through Its Secretary Basic Education, U.P. Petitioner Counsel :- G.C.Verma Respondent Counsel :- C.S.C.,Vishal Verma Hon'ble Satyendra Singh Chauhan,J.
After hearing learned counsel for the parties, the Court is of the opinion that the dispatch register pertaining to the year 1993 in which entry has been made regarding petitioner's appointment requires to be perused.
In these circumstances , learned cousnel for the BSA is directed to produce the alleged dispatch register,as argued by the learned counsel for the petitioner, on 02.8.2010.
The petitioner will also serve the Manager by the next date of listing. Office is directed to issue Dasti summons to the learned counsel for the petitioner within three days.
Rejoinder affidavit filed today is taken on record.
List this petition on 02.8.2010.
Order Date :- 12.7.2010 BLY