Ran Vijai vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 61 ALL

Citation : 2018 Latest Caselaw 61 ALL
Judgement Date : 18 April, 2018

Allahabad High Court

Ran Vijai vs State Of U.P. Thru. Prin. Secy. ... on 18 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11190 of 2018
 
Petitioner :- Ran Vijai
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. And Ors.
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ajay Pratap Singh, learned counsel for the petitioner.

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

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

Order Date :- 18.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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