Mohan Lal vs State Public Service Tribunal ...
2017 Latest Caselaw 3947 ALL

Citation : 2017 Latest Caselaw 3947 ALL
Judgement Date : 1 September, 2017

Allahabad High Court

Mohan Lal vs State Public Service Tribunal ... on 1 September, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 8612 of 2016
 

 
Petitioner :- Mohan Lal
 
Respondent :- State Public Service Tribunal Thru Its Chairman Lko. & Ors.
 
Counsel for Petitioner :- Pradeep Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. No notice need be issued since respondent are already represented through counsel.

4. Learned Standing counsel prays for and is allowed three weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed two weeks thereafter.

5. After exchange of pleadings, list for hearing in its turn.

Order Date :- 1.9.2017

Pachhere/-

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