Priyanka Sharma vs State Of U.P. And 5 Others
2014 Latest Caselaw 1507 ALL

Citation : 2014 Latest Caselaw 1507 ALL
Judgement Date : 5 May, 2014

Allahabad High Court

Priyanka Sharma vs State Of U.P. And 5 Others on 5 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 25511 of 2014
 

 
Petitioner :- Priyanka Sharma
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- N.L.Pandey,Suyash Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Sri N.L.Pandey, learned counsel appearing for the petitioner is permitted to implead U.P.Secondary Education Service Selection Board as respondent no.7 in the array of the parties to the writ petition.

Learned Standing Counsel appearing for the State-respondents and the learned counsel appearing for the U.P.Secondary Education Service Selection Board shall seek instruction in the matter.

Put up this matter on 9.5.2014 as fresh.

Order Date :- 5.5.2014

SKM

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