Neeraj Kumar Awasthi vs State Of U.P.Through Secy.Basic ...
2013 Latest Caselaw 39 ALL

Citation : 2013 Latest Caselaw 39 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Neeraj Kumar Awasthi vs State Of U.P.Through Secy.Basic ... on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 752 of 2001
 

 
Petitioner :- Neeraj Kumar Awasthi
 
Respondent :- State Of U.P.Through Secy.Basic Education
 
Petitioner Counsel :- Rakesh Kumar Tewari,Ashok K Mishra,K.S.Misra,M G Misra,P.L.Misra
 
Respondent Counsel :- C.S.C.,Neeraj Chaurasiya,Rajesh K.Jain,Rajesh Katiyar,V.K. Bajpai
 

 
Hon'ble Pankaj Mithal,J.

Respondent no. 3 has filed counter affidavit in reply to the petition to which rejoinder affidavit has also been filed.

The petition can be heard and decided on the basis of the aforesaid affidavits.

List for final disposal.

Order Date :- 1.4.2013

SKS

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