Smt. Arun Kumari Shukla vs State Of U.P.Throu Its Prin. Secy. ...
2012 Latest Caselaw 3897 ALL

Citation : 2012 Latest Caselaw 3897 ALL
Judgement Date : 31 August, 2012

Allahabad High Court

Smt. Arun Kumari Shukla vs State Of U.P.Throu Its Prin. Secy. ... on 31 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4584 of 2012
 

 
Petitioner :- Smt. Arun Kumari Shukla
 
Respondent :- State Of U.P.Throu Its Prin. Secy. Basci Edu.Lko.& Ors.
 
Petitioner Counsel :- A.P.Singh Vishen
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

It is not in dispute that on related issue, two writ petitions were filed by respondent no.5. The orders passed thereupon have not been placed on record. Learned counsel prays for time to do the needful.

On request of the learned counsel, list this case after two weeks.

Sri Vindhyawasini Kumar, Advocate, has put in appearance for respondent no.3.

Order Date :- 31.8.2012

A.Nigam

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