Sujeet Kumar Yadav vs State Of U.P. Through Secy.Basic ...
2016 Latest Caselaw 201 ALL

Citation : 2016 Latest Caselaw 201 ALL
Judgement Date : 9 March, 2016

Allahabad High Court

Sujeet Kumar Yadav vs State Of U.P. Through Secy.Basic ... on 9 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 497 of 2011
 

 
Petitioner :- Sujeet Kumar Yadav
 
Respondent :- State Of U.P. Through Secy.Basic Edu.Lucknow And Ors.
 
Counsel for Petitioner :- B.R.Singh
 
Counsel for Respondent :- C.S.C.,Ambrish Kumar Pandey,B.L.Verma,Balram Singh
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned Additional Chief Standing Counsel prays for and is granted two weeks' further time to file counter affidavit.

Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Order Date :- 9.3.2016

Santosh/-

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