Manjesh Kumari Sengar vs State Of U.P. Thru. Prin. Secy. ...

Citation : 2018 Latest Caselaw 187 ALL
Judgement Date : 24 April, 2018

Allahabad High Court
Manjesh Kumari Sengar vs State Of U.P. Thru. Prin. Secy. ... on 24 April, 2018
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 10747 of 2018
 
Petitioner :- Manjesh Kumari Sengar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Amrendra Nath Tripathi,Surangama Sharma,Vijay Singh
 
Counsel for Respondent :- C.S.C.,Rajiv Singh Chauhan
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Rajiv Singh Chauhan, learned counsel for the opposite party Nos.2 and 3 prays for and is granted one week's further time to seek instructions in the matter in terms of earlier order of this Court.

List this case in the week commencing 07.05.2018 as fresh.

Order Date :- 24.4.2018 Suresh/ [Rajesh Singh Chauhan,J.]