Smt. Mithlesh Devi vs State Of U.P. Thru ...
2012 Latest Caselaw 939 ALL

Citation : 2012 Latest Caselaw 939 ALL
Judgement Date : 26 April, 2012

Allahabad High Court

Smt. Mithlesh Devi vs State Of U.P. Thru ... on 26 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1975 of 2012
 

 
Petitioner :- Smt. Mithlesh Devi
 
Respondent :- State Of U.P. Thru Prin.Secy.Edu.(Basic)Civil Sectt.Lko.&Ors
 
Petitioner Counsel :- Pritam Singh
 
Respondent Counsel :- C.S.C.,Illigible
 

 
Hon'ble Devendra Kumar Arora,J.

Notices on behalf of opposite parties no. 1 and 2 have been accepted by the learned Chief Standing Counsel, while Shri D.R. Mishra, learned counsel has accepted notice on behalf of opposite party no.3.

Issue notice to the opposite party no.4 returnable at an early date.

Steps for service on opposite party no.4 be taken within a week.

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

List after expiry of the aforesaid period.

Order Date :- 26.4.2012

Suresh