Dr. Sakaldev Singh & Others vs State Of U.P. & Others
2012 Latest Caselaw 1320 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 66851 of 2008
 

 
Petitioner :- Dr. Sakaldev Singh & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Anil Yadav
 
Respondent Counsel :- C.S.C.,Ajit Kumar Singh,P.S. Baghel,Smt. Archana Singh
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Learned counsel for the petitioner is permitted to correct the particulars of respondent no.4.

Learned standing counsel appears for respondent no. 1 and 2. Smt. Archana Singh appears or respondent no.3.  Respondent no.4 was represented  by Shri P.S. Baghel, who has been elevated to  the Bench, but the University is being represented by Shri Ajit Kumar Singh.  Counter affidavit has  also been  filed  by the respondent no.5.  Learned counsel for the respondents no. 1,2,3 and 4  pray for and are allowed four weeks' time to file counter affidavit.  Rejoinder affidavit, if any, may be filed within  three weeks thereafter.

List thereafter.

Order Date :- 3.5.2012

R