The C/M Shiksha Samiti Kisan Jr. ... vs The State Of U.P. Thru Secy. And ...
2012 Latest Caselaw 731 ALL

Citation : 2012 Latest Caselaw 731 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

The C/M Shiksha Samiti Kisan Jr. ... vs The State Of U.P. Thru Secy. And ... on 24 April, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 19856 of 2012
 

 
Petitioner :- The C/M Shiksha Samiti Kisan Jr. High School And Another
 
Respondent :- The State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Radha Kant Ojha,Satyendra Chandra Tripath
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned standing counsel has accepted notice on behalf of respondents. He prays for and is accorded one month's time to file counter affidavit, giving therein specific details as to whether request of the petitioner, in the facts of the case, can be accepted or not.

List this case after one month.

Order Date :- 24.4.2012

SRY

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