Prem Narain vs State Of U.P. Thru' Secy. Basic ...
2014 Latest Caselaw 1598 ALL

Citation : 2014 Latest Caselaw 1598 ALL
Judgement Date : 8 May, 2014

Allahabad High Court

Prem Narain vs State Of U.P. Thru' Secy. Basic ... on 8 May, 2014

Bench: Attau Rahman Masoodi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 30378 of 2008
 

 
Petitioner :- Prem Narain
 
Respondent :- State Of U.P. Thru' Secy. Basic Education & Others
 
Counsel for Petitioner :- B.S. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

Counter affidavit filed on behalf of respondent no.2 is taken on record.

Learned counsel for the petitioner prays for and is granted two weeks time to file rejoinder affidavit.

List in the month of July, 2014.

On the next date of listing, the name of Sri Awadesh Kumar shall also be shown as the learned counsel for the respondent.

Order Date :- 8.5.2014

aks

(Attau Rahman Masoodi J. )

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