LAWS(SC)-2025-1-43

STATE OF UTTAR PRADESH Vs. R.K. PANDEY

Decided On January 09, 2025
STATE OF UTTAR PRADESH Appellant
V/S
R.K. PANDEY Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) This appeal arises from an order dtd. 28/2/2012 passed by a Division Bench of the High Court of Judicature at Allahabad in First Appeal from Order Defective No. 352/2012.

(3.) The facts, in brief, are - Respondent no. 1, R.K. Pandey, was appointed as a Lab Assistant/ Technician in the T.B. Sec. of Dina Nath Parbati Bangla Infectious Disease(Hereinafter, "DNPBID.") Hospital located at Kanpur. The Municipal Board of Kanpur set up this hospital on the land given by the Kanpur Improvement Trust in 1944-45.