Smt. Rekha Verma vs State Of U.P. Thru. Secy. Basic ...
2018 Latest Caselaw 375 ALL

Citation : 2018 Latest Caselaw 375 ALL
Judgement Date : 4 May, 2018

Allahabad High Court

Smt. Rekha Verma vs State Of U.P. Thru. Secy. Basic ... on 4 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12770 of 2018
 
Petitioner :- Smt. Rekha Verma
 
Respondent :- State Of U.P. Thru. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- P.K. Mishra,Ashutosh
 
Counsel for Respondent :- C.S.C.,Neeraj Chaurasiya
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri P.K. Mishra, learned counsel for the petitioner.

Notices for opposite party Nos.1 & 3 have been accepted by the office of the learned Chief Standing Counsel, whereas notice for opposite party Nos.2 & 4 have been accepted by Sri Neeraj Chaurasiya, 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 one week thereafter.

List in the week commencing 28.05.2018 as fresh along with Writ Petition No.3264 (S/S) of 2013.

Order Date :- 4.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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2018 Latest Caselaw 375 ALL