Vijay Kumar Singh vs Basic Shiksha Adhikari Faizabad ...
2012 Latest Caselaw 995 ALL

Citation : 2012 Latest Caselaw 995 ALL
Judgement Date : 27 April, 2012

Allahabad High Court

Vijay Kumar Singh vs Basic Shiksha Adhikari Faizabad ... on 27 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2008 of 2012
 

 
Petitioner :- Vijay Kumar Singh
 
Respondent :- Basic Shiksha Adhikari Faizabad And Others
 
Petitioner Counsel :- Dr. R.S. Pande
 
Respondent Counsel :- C.S.C.,V.P. Maurya
 

 
Hon'ble Devendra Kumar Arora,J.

Notices on behalf of opposite parties no. 1 and 2 have been accepted by Shri J.P. Maurya, learned counsel and notice on behalf of opposite party no.3 has been accepted by the learned Chief Standing Counsel.

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

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

List after expiry of the aforesaid period.

Order Date :- 27.4.2012

Suresh

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