Rajendra Prasad Singh vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 64 ALL

Citation : 2018 Latest Caselaw 64 ALL
Judgement Date : 18 April, 2018

Allahabad High Court

Rajendra Prasad Singh 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. - 11164 of 2018
 
Petitioner :- Rajendra Prasad Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Agriculture And Ors.
 
Counsel for Petitioner :- Deep Narayan Tripathi
 
Counsel for Respondent :- C.S.C.,Manik Sinha
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri D. N. Tripathi, learned counsel for the petitioner.

Notice on behalf of opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, whereas notices on behalf of opposite party Nos.2 and 3 have been accepted by Sri Manik Sinha, learned counsel.

List / put up this case on 26.04.2018 as fresh to enable the learned counsel for the opposite party Nos.2 and 3 to seek complete instructions in the matter particularly on the point as to whether the petitioner has been disengaged from service by oral order?

Order Date :- 18.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]