Rudresh Pratap Singh And 36 Ors. vs State Of U.P. Thru ...
2018 Latest Caselaw 1244 ALL

Citation : 2018 Latest Caselaw 1244 ALL
Judgement Date : 5 June, 2018

Allahabad High Court

Rudresh Pratap Singh And 36 Ors. vs State Of U.P. Thru ... on 5 June, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 17460 of 2018
 
Petitioner :- Rudresh Pratap Singh And 36 Ors.
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors.
 
Counsel for Petitioner :- Himanshu Raghave,Durga Prasad Shukla
 
Counsel for Respondent :- C.S.C.,Rajeev Singh Chauhan,V.K. Dubey
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Himanshu Raghave, learned counsel for the petitioners.

Notices for opposite party Nos.1, 2 & 13 have been accepted by the office of the learned Chief Standing Counsel and notices for opposite party Nos.3 to 12 have been accepted by Sri Rajeev Singh Chauhan, learned counsel, whereas notice for opposite party No.14 has been accepted by Sri V.K. Dubey, learned counsel.

List this petition along with Writ Petition No.15934 (S/S) of 2018 on 10.07.2018.

Till the next date of listing, the petitioners shall not be forced to perform their duties as Booth Level Officer.

Order Date :- 5.6.2018

Suresh/

[Rajesh Singh Chauhan,J.]