Bishram Sagar Shukla vs State Of U.P. And 2 Others
2014 Latest Caselaw 1524 ALL

Citation : 2014 Latest Caselaw 1524 ALL
Judgement Date : 5 May, 2014

Allahabad High Court

Bishram Sagar Shukla vs State Of U.P. And 2 Others on 5 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 25496 of 2014
 

 
Petitioner :- Bishram Sagar Shukla
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Manvendra Singh
 
Counsel for Respondent :- C.S.C.,Vikram Bahadur Singh
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for the petitioner is permitted to implead the Institution as respondent no.4 in the array of the parties to the writ petition in which he has claimed that the petitioner was working from 1971 to 1981 in the primary section which is said to be an institution run and governed by the Basic Shiksha Parishad.

Learned Standing Counsel accepts notice on behalf of respondent no.1. Sri Vikram Bahadur Singh, learned counsel represents respondent nos. 2 and 3.

Issue notice to the newly impleaded respondent no.4 returnable at an early date.

The respondents may file counter affidavit within three weeks.

List thereafter.

Order Date :- 5.5.2014

SKM