Anand Babu Mishra vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 94 ALL

Citation : 2018 Latest Caselaw 94 ALL
Judgement Date : 20 April, 2018

Allahabad High Court

Anand Babu Mishra vs State Of U.P. Thru. Prin. Secy. ... on 20 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11552 of 2018
 
Petitioner :- Anand Babu Mishra
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Shailesh Tripathi,Andleep Tewari,Bhanu Pratap Singh Chauha
 
Counsel for Respondent :- C.S.C.,Ghaus Beg
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shailesh Tripathi, learned counsel for the petitioner.

Notices for opposite party Nos.1 and 3 have been accepted by the office of the learned Chief Standing Counsel, whereas notices for opposite party Nos.2 and 3 have been accepted by Sri Ghaus Beg, learned counsel.

Let counter affidavit be filed by the opposite parties within 2 two weeks. Rejoinder affidavit, if any, may be filed within ten days thereafter.

List this case in the week commencing 07.05.2018 as fresh.

Order Date :- 20.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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Anand Babu Mishra vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 94 ALL

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Anand Babu Mishra vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 94 ALL