Priti Dixit vs Chairman Distt Education ...
2012 Latest Caselaw 1090 ALL

Citation : 2012 Latest Caselaw 1090 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Priti Dixit vs Chairman Distt Education ... on 30 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2145 of 2009
 

 
Petitioner :- Priti Dixit
 
Respondent :- Chairman Distt Education Committee/Distt Magistrate Bahraich
 
Petitioner Counsel :- Shree Chandra Misra
 
Respondent Counsel :- D R Misra,S.N.Jaiswal
 

 
Hon'ble Devendra Kumar Arora,J.

Notice on behalf of opposite party no.2 has been accepted by Shri D.R. Mishra, learned counsel.

Issue notice to the opposite parties no. 1, 3 and 4 returnable at an early date.

Steps for service on opposite parties no. 1, 3 and 4 be taken within a week.

Order Date :- 30.4.2012

Suresh

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