Surya Mani vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 240 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12025 of 2018
 
Petitioner :- Surya Mani
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Madan Gopal Tripathi
 
Counsel for Respondent :- C.S.C.,C.B. Singh,G.K. Srivastava,Jay Kumar Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri M.G. Tripathi, learned counsel for the petitioner.

Notice for opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, notices for opposite party Nos.2, 3 & 4 have been accepted by Sri C.B. Singh, learned counsel and notice for opposite party No.5 has been accepted by Sri Jay Kumar Singh, learned counsel, whereas notice for opposite party No.6 has been accepted by Sri Gopal Kumar Srivastava, learned counsel.

List / put up this case on 10.05.2018 as fresh to enable the learned counsel for the opposite parties to seek complete instructions in the matter.

Order Date :- 26.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]