Mushtaq Ali vs State Of U.P. Through Secy. Basic ...
2016 Latest Caselaw 891 ALL

Citation : 2016 Latest Caselaw 891 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Mushtaq Ali vs State Of U.P. Through Secy. Basic ... on 17 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 1842 of 2014
 

 
Petitioner :- Mushtaq Ali
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Counsel for Petitioner :- Shobh Nath Pandey,Mayankar Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Ajay Pratap Singh
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned counsel for petitioner prays for and is granted two weeks' time to file rejoinder affidavit to the counter affidavit filed on behalf of opposite party no. 4.

List thereafter.

Order Date :- 17.3.2016

Santosh/-

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