Ram Deo Mishra vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 616 ALL

Citation : 2016 Latest Caselaw 616 ALL
Judgement Date : 15 March, 2016

Allahabad High Court

Ram Deo Mishra vs State Of U.P. Through Prin. Secy. ... on 15 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 3176 of 2014
 

 
Petitioner :- Ram Deo Mishra
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Basic Edu. Lko.
 
Counsel for Petitioner :- Mohd. Aslam Beg,Girja Shanker,Jalaj Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Rahul Shukla
 

 
Hon'ble Ritu Raj Awasthi,J.

Mr. Amardeep Mishra, learned counsel holding brief of Mr. Rahul Shukla, learned counsel for opposite parties no. 3 and 4 prays for and is granted two weeks further time to file counter, positively.

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

List thereafter.

Order Date :- 15.3.2016

Santosh/-

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