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Smt. Lawarna Lata vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 9059 ALL

Citation : 2014 Latest Caselaw 9059 ALL
Judgement Date : 24 November, 2014

Allahabad High Court
Smt. Lawarna Lata vs State Of U.P. Through Prin. Secy. ... on 24 November, 2014
Bench: Manoj Kumar Gupta



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 671 of 2014
 

 
Petitioner :- Smt. Lawarna Lata
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Basic Edu. Lko.
 
Counsel for Petitioner :- Ajeet Kumar Singh,Alok Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Manoj Kumar Gupta,J.

A counter affidavit has been filed  on behalf of respondent no.3 which is taken on record.

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

List thereafter.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

skv

 

 

 
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