Jhummati Kushwaha And 13 Others vs State Of U.P. Thru Chief Secy. And 4 ...
2014 Latest Caselaw 5851 ALL

Citation : 2014 Latest Caselaw 5851 ALL
Judgement Date : 4 September, 2014

Allahabad High Court

Jhummati Kushwaha And 13 Others vs State Of U.P. Thru Chief Secy. And 4 ... on 4 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 43232 of 2014
 

 
Petitioner :- Jhummati Kushwaha And 13 Others
 
Respondent :- State Of U.P. Thru Chief Secy. And 4 Others
 
Counsel for Petitioner :- Vinod Kumar Shukla
 
Counsel for Respondent :- C.S.C.,P.D. Tripathi
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri P.D. Tripathi, counsel for the Basic Shiksha Adhikari was directed to obtain instructions on 20.8.2014. He received the instructions and the same is taken on record.

As prayed, two weeks time is granted to the respondents to file counter affidavit. Rejoinder affidavit, if any, shall be filed three days threafter.

List after expiry of the aforesaid period.

Order Date :- 4.9.2014

SKS

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