Ashok Kumar Rao vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 339 ALL

Citation : 2018 Latest Caselaw 339 ALL
Judgement Date : 3 May, 2018

Allahabad High Court

Ashok Kumar Rao vs State Of U.P. Thru. Prin. Secy. ... on 3 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12578 of 2018
 
Petitioner :- Ashok Kumar Rao
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education & 4 Ors.
 
Counsel for Petitioner :- Pawan Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Ajay Kumar Yadav
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Pawan Kumar Pandey, learned counsel for the petitioner.

Notices for opposite party Nos.1, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel, whereas notices for opposite party Nos.2 & 5 have been accepted by Sri Ajay Kumar, learned counsel.

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

List immediately after expiry of the aforesaid period as fresh.

Order Date :- 3.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]