Surendra Bahadur Singh S/O Late ... vs State Of U.P. Through Principal ...
2011 Latest Caselaw 2551 ALL

Citation : 2011 Latest Caselaw 2551 ALL
Judgement Date : 6 July, 2011

Allahabad High Court

Surendra Bahadur Singh S/O Late ... vs State Of U.P. Through Principal ... on 6 July, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- SERVICE BENCH No. - 1424 of 2008
 

 
Petitioner :- Surendra Bahadur Singh S/O Late Jagdish Prasad Singh
 
Respondent :- State Of U.P. Through Principal Secretary P.W.D.
 
Petitioner Counsel :- B.K. Singh,Amar Jeet Singh Rakhra,B R Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

It appears that the writ petition was heard by a Division Bench consisting of one of us (Hon'ble Mr. Justice Devi Prasad Singh) and Hon'ble Mr. Justice Vedpal on 11.11.2010. The Bench had directed to post the case on the next date for further hearing. Thereafter records were sent and affidavits were filed.

Sri D.K. Upadhya learned CSC submits that after hearing, the Court directed to submit written arguments.

List on 15.7.2011 to enable learned standing counsel to file written arguments in terms of earlier order.

Order Date :- 6.7.2011

Rajneesh AR-PS)