Mahendra Pratap Singh vs State Of U.P. Thru. Secy. Basic ...
2018 Latest Caselaw 371 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12801 of 2018
 
Petitioner :- Mahendra Pratap Singh
 
Respondent :- State Of U.P. Thru. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Nagendra Bahadur Singh
 
Counsel for Respondent :- C.S.C.,P.K. Singh Bisen
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Nagendra Bahadur Singh, 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 notice for opposite party No.3 has been accepted by Sri P. K. Singh Bisen, learned counsel.

Issue notice to opposite party No.4 returnable at an early date, for which, necessary steps be taken within a week.

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 :- 4.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]