Ramesh Chandra Maurya vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 188 ALL

Citation : 2018 Latest Caselaw 188 ALL
Judgement Date : 24 April, 2018

Allahabad High Court

Ramesh Chandra Maurya vs State Of U.P. Thru. Prin. Secy. ... on 24 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 10388 of 2018
 
Petitioner :- Ramesh Chandra Maurya
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Vinod Kumar Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Ajay Kumar, learned counsel for the opposite party Nos.4, 5 & 6 has filed the short counter affidavit on behalf of the District Basic Education Officer, Faizabad today in the Court, the same is taken on record.

Learned counsel for the petitioner may file the short rejoinder affidavit within a week.

Learned counsel for the petitioner has also filed the supplementary affidavit today in the court, the same is taken on record.

List this case in the week commencing 07.05.2018 as fresh.

Order Date :- 24.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]