Nagendra Pratap Singh Gaur vs State Of U.P. Through Secy. ...
2014 Latest Caselaw 630 ALL

Citation : 2014 Latest Caselaw 630 ALL
Judgement Date : 7 April, 2014

Allahabad High Court

Nagendra Pratap Singh Gaur vs State Of U.P. Through Secy. ... on 7 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2107 of 2014
 

 
Petitioner :- Nagendra Pratap Singh Gaur
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Manoj Kumar Pandey,Krishna Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite party nos. 1, 2, 3 and 4 has been accepted by the learned Chief Standing Counsel.

Issue notice to opposite party no.5, dasti as well returnable at an early date.

Steps be taken within a week.

List after service report.

In the meantime, the learned standing counsel may file counter affidavit.

Order Date :- 7.4.2014

Vijay

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