Sudhakar Bajpayee vs The State Of U.P. Thru The ...
2012 Latest Caselaw 928 ALL

Citation : 2012 Latest Caselaw 928 ALL
Judgement Date : 26 April, 2012

Allahabad High Court

Sudhakar Bajpayee vs The State Of U.P. Thru The ... on 26 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1974 of 2012
 

 
Petitioner :- Sudhakar Bajpayee
 
Respondent :- The State Of U.P. Thru The Secy.Govt.Of U.P. Secondary &Ors.
 
Petitioner Counsel :- Y.K. Mishra
 
Respondent Counsel :- C.S.C.,H.S. Jain
 

 
Hon'ble Devendra Kumar Arora,J.

Notices on behalf of opposite parties no. 1 and 3 have been accepted by the learned Chief Standing Counsel, while Shri H.S. Jain, learned counsel has put in appearance on behalf of opposite party no.2.

Issue notice to the opposite parties no. 4, 5 and 6. Dasti as well.

Learned counsel for the petitioner will take steps for service on opposite parties no. 4, 5 and 6 within a week.

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

List after expiry of the aforesaid period along with Writ Petition Nos.375 (S/S) of 2010, 3010 (S/S) of 2010, 4077 (S/S) of 2011 and 1189 (S/S) of 2012.

Order Date :- 26.4.2012

Suresh