Ram Teerath Pandey And Ors vs State Of U.P. Through Secy. ...
2015 Latest Caselaw 5414 ALL

Citation : 2015 Latest Caselaw 5414 ALL
Judgement Date : 14 December, 2015

Allahabad High Court

Ram Teerath Pandey And Ors vs State Of U.P. Through Secy. ... on 14 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2846 of 1992
 

 
Petitioner :- Ram Teerath Pandey And Ors
 
Respondent :- State Of U.P. Through Secy. Secondary Education Lko And Ors
 
Counsel for Petitioner :- Jagdish Singh,Aditya Tiwari,C.B. Chaubey
 
Counsel for Respondent :- J.C. Srivastava,J C Srivastava,S.P.Singh,Shobh Nath Pandey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The District Magistrate and the District Inspector of Schools, Ambedkar Nagar, who are present in Court, have also filed applications tendering conditional apology for delay in filing counter affidavit.

Both the application are allowed. The aforesaid officers need not appear again unless specifically called for.

Counter affidavit filed on behalf of the respondents is taken on record. Petitioner may filed rejoinder affidavit in next two weeks.

List in the week commencing 18th January,2016.

Order Date :- 14.12.2015

MH/-