Devendra Nath Shukla vs District Inspector Of Schools
2015 Latest Caselaw 4206 ALL

Citation : 2015 Latest Caselaw 4206 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Devendra Nath Shukla vs District Inspector Of Schools on 18 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2043 of 1999
 

 
Petitioner :- Devendra Nath Shukla
 
Respondent :- District Inspector Of Schools
 
Counsel for Petitioner :- Pt.S.Chandra
 
Counsel for Respondent :- C.S.C.,Dr. L.P. Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Standing Counsel informs that the Counter Affidavit was filed in the year 1999, but no Rejoinder Affidavit has been filed.

Learned Counsel for the petitioner prays for and is granted two weeks' time for filing Rejoinder Affidavit subject to deposit of Rs. 1000/-(one thousand) in the Registry and the same shall be transmitted to Oudh Bar Association for purchase of books.

Order Date :- 18.11.2015

Arvind

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