Smt. Veena Singh vs State Of U.P. Through Secy. ...
2016 Latest Caselaw 593 ALL

Citation : 2016 Latest Caselaw 593 ALL
Judgement Date : 15 March, 2016

Allahabad High Court

Smt. Veena Singh vs State Of U.P. Through Secy. ... on 15 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 371 of 2013
 

 
Petitioner :- Smt. Veena Singh
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Deptt. Lko. & Ors
 
Counsel for Petitioner :- H.G.S.Parihar,Meenakshi Singh,Shashank Shekhar Parihar
 
Counsel for Respondent :- C.S.C.,N.K. Pandey
 

 
Hon'ble Ritu Raj Awasthi,J.

Adjourned on the reported illness of Ms. Meenakshi Singh, learned counsel for petitioner.

List again.

Order Date :- 15.3.2016

Santosh/-

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