Kishan Chand Yadav vs Dy.Director Of Education Lucknow
2015 Latest Caselaw 4342 ALL

Citation : 2015 Latest Caselaw 4342 ALL
Judgement Date : 19 November, 2015

Allahabad High Court

Kishan Chand Yadav vs Dy.Director Of Education Lucknow on 19 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 307 of 1998
 

 
Petitioner :- Kishan Chand Yadav
 
Respondent :- Dy.Director Of Education Lucknow
 
Counsel for Petitioner :- H.G.S.Parihar,Meenakshi Singh Parihar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

As per office report 17.11.2015, notice sent to opposite party no.5 have received back with the remark that that there is no one with the said name in the Office of District Inspector of Schools, Lucknow.

In view of the above, learned Counsel for the petitioner is directed to furnish correct address of opposite party no.5 within a week.

Order Date :- 19.11.2015

Arvind

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