Devta Prasad Dubey vs The State Of U.P.Thru Principal ...
2012 Latest Caselaw 926 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1963 of 2012
 

 
Petitioner :- Devta Prasad Dubey
 
Respondent :- The State Of U.P.Thru Principal Secy.Madhyamik Shiksha & Ors
 
Petitioner Counsel :- Pradeep Kumar Singh,Manoj Kumar Singh,Sandeep Kumar Adhikari
 
Respondent Counsel :- C.S.C.,Ram Lagan Misra
 

 
Hon'ble Devendra Kumar Arora,J.

Notices on behalf of opposite parties no.1 and 4 have been accepted by the learned Chief Standing Counsel, while Shri Ram Lagan Mishra, learned counsel has put in appearance on behalf of opposite parties no. 2, 3, 5 and 6 (Caveator) and filed his Vakalatnama. The same is taken on record.

All the opposite parties are directed to file their respective counter affidavits within five weeks.  Rejoinder affidavit, if any, be filed within three weeks thereafter.

List after expiry of the aforesaid period.

When the case is next listed, name of Shri Ram Lagan Mishra learned counsel, be printed in the cause list as counsel for the opposite parties.

Order Date :- 26.4.2012

Suresh