Triloki Prasad & 3 Ors. vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 4202 ALL

Citation : 2012 Latest Caselaw 4202 ALL
Judgement Date : 17 September, 2012

Allahabad High Court

Triloki Prasad & 3 Ors. vs State Of U.P. Through Prin. Secy. ... on 17 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4926 of 2012
 

 
Petitioner :- Triloki Prasad & 3 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- O.P.Tiwari
 
Respondent Counsel :- C.S.C.,Jyoti Sikka
 

 
Hon'ble Ajai Lamba,J.

MS Jyoti Sikka, Advocate, has put in appearance for respondent nos.2, 5 and 6.

Issue notice to respondent nos.3 and 4, returnable in four weeks.

Respondent no.1 would be represented by respondent no.1.

Let counter affidavit be filed within three weeks.

Rejoinder affidavit, if any, be filed within two weeks thereof.

Order Date :- 17.9.2012

A.Nigam

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