Bhupendra Kumar vs State Of U.P. Thru. Secy. ...
2018 Latest Caselaw 272 ALL

Citation : 2018 Latest Caselaw 272 ALL
Judgement Date : 27 April, 2018

Allahabad High Court

Bhupendra Kumar vs State Of U.P. Thru. Secy. ... on 27 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12232 of 2018
 
Petitioner :- Bhupendra Kumar
 
Respondent :- State Of U.P. Thru. Secy. Secondary Edu. And Ors.
 
Counsel for Petitioner :- Ghanshyam Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ghanshyam Verma, learned counsel for the petitioner.

Notices for opposite party Nos.1, 2, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel.

Issue notices to the opposite party Nos.5, 6 & 7 returnable at an early date, for which, necessary steps be taken within three working days.

Let counter affidavit be filed by the opposite parties within three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List after expiry of the aforesaid period.

Order Date :- 27.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]