Manju Mishra vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3785 ALL

Citation : 2012 Latest Caselaw 3785 ALL
Judgement Date : 28 August, 2012

Allahabad High Court

Manju Mishra vs State Of U.P. Through Prin. Secy. ... on 28 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4499 of 2012
 

 
Petitioner :- Manju Mishra
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Basic Edu. Lko.
 
Petitioner Counsel :- Virat Anand Singh,Ishraq Farooqi,Mohammad Arif
 
Respondent Counsel :- C.S.C.,Rajiv Singh Chauhan
 

 
Hon'ble Ajai Lamba,J.

Sri Rajiv Singh Chauhan, Advocate, appearing for respondent no.2, prays for and is granted two weeks' time to file a counter affidavit.

Rejoinder affidavit, if any be filed within one week thereof.

List thereafter alongwith Writ Petition No.4498(SS) of 2012.

Order Date :- 28.8.2012

A.Nigam

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