Rashmi Singh Tomer vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 157 ALL

Citation : 2018 Latest Caselaw 157 ALL
Judgement Date : 23 April, 2018

Allahabad High Court

Rashmi Singh Tomer vs State Of U.P. Thru. Prin. Secy. ... on 23 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11632 of 2018
 
Petitioner :- Rashmi Singh Tomer
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Edu. And Anr.
 
Counsel for Petitioner :- Manish Singh Chauhan
 
Counsel for Respondent :- C.S.C.,Ghaus Beg
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Manish Singh Chauhan, learned counsel for the petitioner.

Notice for opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, whereas notice for opposite party No.2 has been accepted by Sri Ghaus Beg, learned counsel.

List/ put up on 26.04.2018 as fresh to enable the learned counsel for the opposite parties to seek complete instructions in the matter.

Order Date :- 23.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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