Raj Kumar Saroj vs The State Public Service ...
2017 Latest Caselaw 3797 ALL

Citation : 2017 Latest Caselaw 3797 ALL
Judgement Date : 29 August, 2017

Allahabad High Court

Raj Kumar Saroj vs The State Public Service ... on 29 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 39317 of 2017
 

 
Petitioner :- Raj Kumar Saroj
 
Respondent :- The State Public Service Tribunal,Lucknow And 4 Others
 
Counsel for Petitioner :- Vijay Gautam,A.L.Gupta,Mohammad Fahad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Vinod Kumar Mishra holding brief of Sri Vijay Gautam, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

Issue notice.

Notice on behalf of respondents have been accepted by the office of Chief Standing Counsel.

Learned Standing Counsel prays for and is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter.

Order Date :- 29.8.2017

Swati

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