Kirti Singh vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 257 ALL

Citation : 2014 Latest Caselaw 257 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Kirti Singh vs State Of U.P. Through Prin. Secy. ... on 27 March, 2014

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 

 
Case :- SERVICE SINGLE No. - 1610 of 2014
 

 
Petitioner :- Kirti Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Basic Edu. Lko. & Ors.
 
Counsel for Petitioner :- Vidya Bhushan Pandey
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Shabihul Hasnain,J.

Heard Sri Vidya Bhushan Pandey, learned counsel for the petitioner and Sri Ajai KUmar for the opposite parties, who prays for and is granted four weeks time to file counter- affidavit. Rejoinder-affidavit, if any, may be filed within a period of one week thereafter.

List thereafter.

Order Date :- 27.3.2014

Sadiq

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