Smt. Neelima Sigatia vs State Of U.P. And 3 Others
2014 Latest Caselaw 1744 ALL

Citation : 2014 Latest Caselaw 1744 ALL
Judgement Date : 14 May, 2014

Allahabad High Court

Smt. Neelima Sigatia vs State Of U.P. And 3 Others on 14 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 26861 of 2014
 

 
Petitioner :- Smt. Neelima Sigatia
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- R.B. Gaur
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for the petitioner is permitted to imlead the Zila Basic Shiksha Adhikari as respondent no.5 in the array of the parties to the writ petition.

Learned Standing Counsel prays for and is allowed one month time to file counter affidavit.

Issue notice to respondent no.4 returnable at an early date for which learned counsel for the petitioner will take steps within a week.

List after one month.

Order Date :- 14.5.2014

SKM

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