C/M Uchchatar Madhyamik ... vs U.P.Secondary Sercice Seletion ...
2012 Latest Caselaw 3041 ALL

Citation : 2012 Latest Caselaw 3041 ALL
Judgement Date : 18 July, 2012

Allahabad High Court

C/M Uchchatar Madhyamik ... vs U.P.Secondary Sercice Seletion ... on 18 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 141 of 2010
 

 
Petitioner :- C/M Uchchatar Madhyamik Vidyalaya Selumau Distt Sitapur
 
Respondent :- U.P.Secondary Sercice Seletion Board Through Its Secretary
 
Petitioner Counsel :- S.P.Singh,R.P.Singh
 
Respondent Counsel :- C.S.C.,H.S.Jain
 

 
Hon'ble Ajai Lamba,J.

Under order dated 21.5.2012, the petitioner was directed to take fresh steps for service on respondent no.3 within a period of one week.

The office has reported that the petitioner has failed to take steps till date.

Let the needful be done on or before 24.7.2012.

List thereafter.

In case the required steps are not taken within the stipulated time, as noted above, the petition would be deemed to be dismissed for want of prosecution, without reference to the Court.

Order Date :- 18.7.2012

A.Nigam

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