RAM PRASAD YADAV Vs. UTTAR PRADESH STATE SUGAR CORPORATION
LAWS(ALL)-2005-11-105
HIGH COURT OF ALLAHABAD
Decided on
November 18,2005
RAM PRASAD YADAV SON OF SRI DODAR YADAV
Appellant
VERSUS
UTTAR PRADESH STATE SUGAR CORPORATION THROUGH ITS MANAGING DIRECTOR AND GENERAL
Respondents
JUDGEMENT
Sanjay Misra, J. -
(1.) Heard Sri Suraj Narain, learned Counsel appearing on behalf of the petitioner.
(2.) List has been revised. None appears on behalf of the respondents.
(3.) By means of this writ petition the petitioner has challenged the order of termination dated 13/14.11.1991 passed by respondent no.2 ( Annexure-15 to the writ petition). It has also been prayed that the petitioner may be paid arrears of his salary.;
(2.) List has been revised. None appears on behalf of the respondents.
(3.) By means of this writ petition the petitioner has challenged the order of termination dated 13/14.11.1991 passed by respondent no.2 ( Annexure-15 to the writ petition). It has also been prayed that the petitioner may be paid arrears of his salary.;
Copyright © Regent Computronics Pvt.Ltd.