Raj Kumar Singh vs State Of U.P. Thru. Secy. ...
2018 Latest Caselaw 59 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11193 of 2018
 
Petitioner :- Raj Kumar Singh
 
Respondent :- State Of U.P. Thru. Secy. Madhyamik Shiksha And Others
 
Counsel for Petitioner :- Dhirendra Kumar Mishra,Nitesh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Dhirendra Kumar Mishra, 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.

During the course of arguments, learned counsel for the petitioner has prayed that he may be permitted to implead U.P. Secondary Services Selection Board, Aillenganj, Allahabad through its Secretary in the array of opposite parties, as opposite party No.6.

The learned counsel for the petitioner is permitted to implead U.P. Secondary Services Selection Board, Aillenganj, Allahabad through its Secretary, as opposite party No.6. in the array of opposite parties, during the course of day and copy of the writ petition be provided to Sri R.K.S. Suryavanshi, Advocate.

List/ put up this case on 25.04.2018 as fresh to enable the learned counsel for the opposite parties to seek instructions in the matter.

Order Date :- 18.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]