Ram Dev Singh vs State Of U P Thr.Secy.Madhyamik ...
2015 Latest Caselaw 5322 ALL

Citation : 2015 Latest Caselaw 5322 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Ram Dev Singh vs State Of U P Thr.Secy.Madhyamik ... on 10 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5956 of 2009
 

 
Petitioner :- Ram Dev Singh
 
Respondent :- State Of U P Thr.Secy.Madhyamik Education U P The Civil
 
Counsel for Petitioner :- Pt S Chandra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In compliance of the order of this Court, the DIOS is present and has also filed counter affidavit, which is taken on record.

As prayed, two weeks' time is allowed for filing rejoinder affidavit.

List thereafter.

The officer, who is present today, need not appear again unless specifically called for.

Order Date :- 10.12.2015

MH/-

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