Jai Kirti Srivastava vs Public Service Commission ...
2012 Latest Caselaw 444 ALL

Citation : 2012 Latest Caselaw 444 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Jai Kirti Srivastava vs Public Service Commission ... on 18 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 388 of 2012
 

 
Petitioner :- Jai Kirti Srivastava
 
Respondent :- Public Service Commission U.P.Allahabad Throu Its Secy.& Ors
 
Petitioner Counsel :- Delip Kumar Verma
 
Respondent Counsel :- C.S.C.,Rajnish Kumar
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

By means of order dated 29.03.2012, learned Standing Counsel was granted time to seek instructions in the matter, to which, learned Standing Counsel states that he has received instructions.

Learned Standing Counsel prays for and is granted three weeks' time to file counter affidavit after serving the same outside the Court on learned counsel for the petitioner, who if so desires, may file rejoinder affidavit within next two weeks.

List this case in the month of July, 2012.

Order Date :- 18.4.2012

Suresh/Tanveer