Ran Singh vs State Of U.P. And Others
2011 Latest Caselaw 2921 ALL

Citation : 2011 Latest Caselaw 2921 ALL
Judgement Date : 21 July, 2011

Allahabad High Court

Ran Singh vs State Of U.P. And Others on 21 July, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 40264 of 2011
 

 
Petitioner :- Ran Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ganesh Shankar Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner is permitted to implead the newly elected Committee of Management of Krishak Uchchatar Madhyamik Vidyalaya, Newada, Ghaziabad through its Manager, as respondent No.6. Said incorporation be carried out forthwith.

Learned standing counsel has accepted notice on behalf respondent nos. 1, 2 and 3. Issue notice to respondent Nos. 4, 5 and newly impleaded respondent No.6.

Each one of the respondents is granted six weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List this case on 16.09.201, along with record of writ petition No.26458 of 2011, showing the names of respective counsel in both the cases along with cause title.

Order Date :- 21.7.2011

SRY