Phool Chandra Singh And Others vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1128 ALL

Citation : 2018 Latest Caselaw 1128 ALL
Judgement Date : 30 May, 2018

Allahabad High Court

Phool Chandra Singh And Others vs State Of U.P. Thru. Prin. Secy. ... on 30 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 15959 of 2018
 
Petitioner :- Phool Chandra Singh And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & Others
 
Counsel for Petitioner :- Himanshu Raghave,Durga Prasad Shukla
 
Counsel for Respondent :- C.S.C.,Ghaus Beg
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Himanshu Raghave, learned counsel for the petitioners.

Notices for opposite party Nos.1 and 3 have been accepted by the office of the learned Chief Standing Counsel, whereas Sri Ghaus Beg, learned counsel has put in appearance for opposite party Nos.2 and 4.

Let the counter affidavit be filed by the opposite parties within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this case on 05.07.2018 as fresh.

Order Date :- 30.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]