Prerna Rai & 2 Ors. vs State Of U.P. Through Secy. ...
2014 Latest Caselaw 660 ALL

Citation : 2014 Latest Caselaw 660 ALL
Judgement Date : 7 April, 2014

Allahabad High Court

Prerna Rai & 2 Ors. 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. - 2111 of 2014
 

 
Petitioner :- Prerna Rai & 2 Ors.
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Counsel for Petitioner :- Diwakar Singh Kaushik
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

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

Issue notice to opposite party no.4, dasti as well, returnable at an early date.

Learned standing counsel prays for and is granted four weeks' time for filing counter affidavit. Petitioner may file rejoinder affidavit, if any, within a period of two weeks' thereafter.

List thereafter.

Order Date :- 7.4.2014

Vijay

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