Smt. Poonam Singh vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 30 ALL

Citation : 2018 Latest Caselaw 30 ALL
Judgement Date : 17 April, 2018

Allahabad High Court

Smt. Poonam Singh vs State Of U.P. Thru. Prin. Secy. ... on 17 April, 2018

Bench: Devendra Kumar Upadhyaya, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 29698 of 2017
 

 
Petitioner :- Smt. Poonam Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home. & Others, Govt. Of U.P
 
Counsel for Petitioner :- Pawnesh Tiwari,R.C. Pathak
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Rajnish Kumar,J.

Affidavits in this writ petition have been exchanged. Affidavits in the connected petitions have also been exchanged.

We have been informed that learned Additional Advocate General shall appear in this matter on behalf of the State-respondents.

On his request, list this case on 24.04.2018, on which date the learned A.G.A. shall produce the record from where the impugned order of the State Government has been emanated.

Order Date :- 17.4.2018

psd

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