Pradeep Kumar Verma vs State Of U.P. Thru ...
2017 Latest Caselaw 1534 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 12948 of 2017
 

 
Petitioner :- Pradeep Kumar Verma
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors.
 
Counsel for Petitioner :- Surendra Pratap Singh,Ajay Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Vivek Chaudhary,J.

Sri Jitendra Kumar Pandey has filed Vakalatnama on behalf of opposite party no. 5. The same is taken on record.

The present writ petition has been filed by petitioner against appointment of respondent nos. 7, 8 and 9 on the ground that they are directly related to respondent no.6 Manager of the Institution. Petitioner claims that he was a Member in Committee of Gramodaya Pratishthan, Kurauli, Pikhawan, district Faizabad, who has now been ousted and he has filed petition in the interest of the Institution. Hence, it is a Public Interest Petition.

Put up before the Bench hearing the Public Interest Litigation matter, if possible, in first week of July, as fresh.

Order Date :- 31.5.2017

psd

(Vivek Chaudhary,J.)