Savitri Devi vs State Of U.P. Thru. Addl. Chief ...
2018 Latest Caselaw 340 ALL

Citation : 2018 Latest Caselaw 340 ALL
Judgement Date : 3 May, 2018

Allahabad High Court

Savitri Devi vs State Of U.P. Thru. Addl. Chief ... on 3 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12576 of 2018
 
Petitioner :- Savitri Devi
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Basic Education &3 Ors
 
Counsel for Petitioner :- Ikhlaq Hussain Farooqui
 
Counsel for Respondent :- C.S.C.,Ghaus Beg,Shashi Bajpai
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri I.H. Farooqui, learned counsel for the petitioner.

Notices for opposite party Nos.1 & 2 have been accepted by the office of the learned Chief Standing Counsel, whereas notices for opposite party No.3 & 4 have been accepted by Sri Ghaus Beg, learned counsel.

Let 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 immediately after expiry of the aforesaid period.

Order Date :- 3.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]