Bhupendra Pratap Singh vs State Of U.P.Through Secy ...
2015 Latest Caselaw 3828 ALL

Citation : 2015 Latest Caselaw 3828 ALL
Judgement Date : 3 November, 2015

Allahabad High Court

Bhupendra Pratap Singh vs State Of U.P.Through Secy ... on 3 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5662 of 2006
 

 
Petitioner :- Bhupendra Pratap Singh
 
Respondent :- State Of U.P.Through Secy Secondary Education
 
Counsel for Petitioner :- H.G.S.Parihar,Diwakar Singh Kaushik,Meenakshi Singh,Pawan Kumar Tiwari,Shashank Shekhar Parihar
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Diwakar Singh, learned Counsel for the petitioner, prays for and is granted a weeks' time to file Rejoinder Affidavit.

Order Date :- 3.11.2015

Arvind

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