Hari Prasad Sharma vs State Of U.P. Through Secy. Basic ...
2014 Latest Caselaw 9061 ALL

Citation : 2014 Latest Caselaw 9061 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Hari Prasad Sharma vs State Of U.P. Through Secy. Basic ... on 24 November, 2014

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- SERVICE SINGLE No. - 6253 of 2014
 

 
Petitioner :- Hari Prasad Sharma
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Counsel for Petitioner :- Shiwa Kant Tiwari
 
Counsel for Respondent :- C.S.C.,Arun Saxena,Rajiv Singh Chauhan
 

 
Hon'ble Manoj Kumar Gupta,J.

An affidavit has been filed by respondent no.4 stating that she is ready to revoke the suspension order in case the petitioner discharges his duties in accordance with law and recognises her as manager of the committee of management.

Learned counsel for petitioner prays for and is granted 24 hours time to file affidavit of the petitioner, in response to the said affidavit.

As prayed put up tomorrow, showing the name of Sri Manish Mathur advocate who has filed his appearance on behalf of respondent no.5.

(Manoj Kumar Gupta, J.)

Order Date :- 24.11.2014

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Hari Prasad Sharma vs State Of U.P. Through Secy. Basic ...
2014 Latest Caselaw 9061 ALL

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Hari Prasad Sharma vs State Of U.P. Through Secy. Basic ...2014 Latest Caselaw 9061 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Hari Prasad Sharma vs State Of U.P. Through Secy. Basic ...
2014 Latest Caselaw 9061 ALL