Vipin Kumar Misra And Anr. vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1203 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16277 of 2018
 
Petitioner :- Vipin Kumar Misra And Anr.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Amit Kr. Singh Bhadauriya
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Shivam Sharma
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Amit Kumar Singh Bhadauriya, learned counsel for the petitioners.

Notices for opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel, notice for opposite party No.3 has been accepted by Sri Ajay Kumar, learned counsel, whereas notice for opposite party No.4 has been accepted by Sri Shivam Sharma, learned counsel.

Issue notice to the opposite party Nos.5, 6 & 7 returnable at an early date, for which, necessary steps be taken within a week.

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

List this case on 11.07.2018 as fresh.

Order Date :- 31.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]