Raghuvendra Arya And 3 Ors. vs State Of U.P. Thru Secy.Basic ...
2018 Latest Caselaw 80 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 30933 of 2017
 
Petitioner :- Raghuvendra Arya And 3 Ors.
 
Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lko. & Ors.
 
Counsel for Petitioner :- Amrendra Nath Tripathi
 
Counsel for Respondent :- C.S.C.,Vindhya Washini Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel(s) for the opposite parties have already been granted time to file their respective counter affidavits, but till date, no counter affidavits have been filed.

Therefore, in the interest of justice, two weeks' further time and no more is granted to the opposite parties to file their respective counter affidavits.

List in the week commencing 07.05.2018.

List and connect with Writ Petition No.11375 (S/S) of 2018.

The petitioners of this writ petition shall be granted the benefit of order dated 19.04.2018 passed in connected Writ Petition No.11375 (S/S) of 2018.

Order Date :- 19.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]