Dr.Rajendra Pandey And Ors. vs State Of U.P. Thorugh Principal ...
2011 Latest Caselaw 2428 ALL

Citation : 2011 Latest Caselaw 2428 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

Dr.Rajendra Pandey And Ors. vs State Of U.P. Thorugh Principal ... on 4 July, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- SERVICE BENCH No. - 1180 of 2011
 

 
Petitioner :- Dr.Rajendra Pandey And Ors.
 
Respondent :- State Of U.P. Thorugh Principal Secy. Agriculture Edu.Lko.
 
Petitioner Counsel :- P.S.Pandey
 
Respondent Counsel :- C.S.C.,A.S.G.,R.B.S.Rathour
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Learned CSC has accepted notice on behalf of the O.P.No.1, Sri R.B.S. Rathore learned counsel has accepted notice on behalf of O.P. No.2 and 3. Notice on behalf of Union of India O.P. No.4, has been accepted by the learned Assistant Solicitor General of India. Let notice be issued to O.P. No.5.

Six weeks time is allowed to file counter affidavit and one week's time is allowed to file rejoinder affidavit.

List thereafter.

The retirement shall be subject to further orders passed by this Court.

Order Date :- 4.7.2011

Rajneesh AR-PS)