Allahabad High Court
Anil Kumar Pandey vs Nagar Palika Parishad Mughalsarai & ... on 26 July, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 30 Case :- WRIT - A No. - 54543 of 2008 Petitioner :- Anil Kumar Pandey Respondent :- Nagar Palika Parishad Mughalsarai & Others Petitioner Counsel :- Vinod Kumar Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner and the learned Standing Counsel for the respondent, Nagar Palika Parishad Mughalsarai, Chandauli. The petitioner's claim is that he is appointed as Assistant Librarian. The petitioner may file a supplementary affidavit asserting the status of his appointment as a library assistant and it should also specify as to whether there is a library exists in the Nagar Palika Parishad, Mughalsarai , Chandauli, where the petitioner is functioning.
List in the next cause list.
Order Date :- 26.7.2010 Naresh