Smt. Radhika Devi vs Director Of Education(Madhyamik ...
2011 Latest Caselaw 5012 ALL

Citation : 2011 Latest Caselaw 5012 ALL
Judgement Date : 10 October, 2011

Allahabad High Court

Smt. Radhika Devi vs Director Of Education(Madhyamik ... on 10 October, 2011

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 57253 of 2011
 

 
Petitioner :- Smt. Radhika Devi
 
Respondent :- Director Of Education(Madhyamik Shiksha),U.P.,Alld. & Others
 
Petitioner Counsel :- A.P. Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Learned Standing Counsel appears for respondent Nos. 1, 2 and 3. Issue notice to respondent Nos. 4, 5 and 6 by registered post. Steps may be taken within a week.

The respondents may file the counter affidavit within a period of six weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this petition for admission/hearing in the week commencing 28th November, 2011.

Order Date :- 10.10.2011

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