Ajay Bahadur Singh vs State Of U.P.Through Its ...
2017 Latest Caselaw 805 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 566 of 2001
 

 
Petitioner :- Ajay Bahadur Singh
 
Respondent :- State Of U.P.Through Its Secy,Secondary Education,U.P.Civil
 
Counsel for Petitioner :- Mahendra Singh Rathore,Atreya Tripathi,Ramesh Kumar Srivastava,Ramesh Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Restoration applications are allowed.

Orders dated 23.01.2017 and 22.02.2017 are hereby recalled.

Writ petition is restored to its original number.

Order Date :- 17.5.2017

psd

(Vivek Chaudhary,J.)

.

Case :- SERVICE SINGLE No. - 566 of 2001

Petitioner :- Ajay Bahadur Singh

Respondent :- State Of U.P.Through Its Secy,Secondary Education,U.P.Civil

Counsel for Petitioner :- Mahendra Singh Rathore,Atreya Tripathi,Ramesh Kumar Srivastava,Ramesh Pandey

Counsel for Respondent :- C.S.C.

Hon'ble Vivek Chaudhary,J.

List along writ petition no. 7387 (S/S) of 2005.

Order Date :- 17.5.2017

psd

(Vivek Chaudhary,J.)