Manyata Prapta Teachers ... vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 637 ALL

Citation : 2012 Latest Caselaw 637 ALL
Judgement Date : 23 April, 2012

Allahabad High Court

Manyata Prapta Teachers ... vs State Of U.P. Through Prin. Secy. ... on 23 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1152 of 2012
 

 
Petitioner :- Manyata Prapta Teachers Association (Basic) Through Presiden
 
Respondent :- State Of U.P. Through Prin. Secy. Basic Edu. Deptt. Lko. & O
 
Petitioner Counsel :- Dr. Ravi Kumar Mishra,Dr. Lalta Prasad Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel prays for and is granted four weeks' further time for filing counter affidavit. Rejoinder affidavit, if any, be filed within two weeks thereafter.

List after expiry of the aforesaid period.

Order Date :- 23.4.2012

Suresh

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