Priti Dixit vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1204 ALL

Citation : 2018 Latest Caselaw 1204 ALL
Judgement Date : 31 May, 2018

Allahabad High Court

Priti Dixit vs State Of U.P. Thru. Prin. Secy. ... on 31 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16337 of 2018
 
Petitioner :- Priti Dixit
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Edu. And Anr.
 
Counsel for Petitioner :- Raj Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Raj Kumar Mishra, learned counsel for the petitioner.

Notice for opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, whereas notice for opposite party No.2 has been accepted by Sri Ajay Kumar, learned counsel.

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 immediately thereafter as fresh.

Order Date :- 31.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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