Gauri Shankar Tiwari vs State Of U.P. Thru. Secy. Basic ...
2018 Latest Caselaw 1206 ALL

Citation : 2018 Latest Caselaw 1206 ALL
Judgement Date : 31 May, 2018

Allahabad High Court

Gauri Shankar Tiwari vs State Of U.P. Thru. Secy. Basic ... on 31 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16275 of 2018
 
Petitioner :- Gauri Shankar Tiwari
 
Respondent :- State Of U.P. Thru. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- R.C. Rastogi,Ajay Kumar Verma,Chenawati,Mukesh Kumar Soni,Pradeep Kumar Verma
 
Counsel for Respondent :- C.S.C.,P.K. Singh Bisen
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri R.C. Rastogi, learned counsel for the petitioner.

Notices for opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel, whereas notices for opposite party Nos.3, 4 & 5 have been accepted by Sri P.K. Singh Bisen, 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 ten days thereafter.

List thereafter.

Order Date :- 31.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]