Dinesh Chandra Pandey vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 456 ALL

Citation : 2018 Latest Caselaw 456 ALL
Judgement Date : 9 May, 2018

Allahabad High Court

Dinesh Chandra Pandey vs State Of U.P. Thru. Prin. Secy. ... on 9 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12167 of 2018
 
Petitioner :- Dinesh Chandra Pandey
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. And Ors.
 
Counsel for Petitioner :- Rakesh Chandra Tewari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

On the request of learned Standing Counsel a week's further time and no more is granted to seek instructions in the matter in terms of earlier order dated 27.04.2018.

List this case on 17.05.2018 as fresh.

If no instructions are received by the next date, the interim relief application of the petitioner would be considered.

Order Date :- 9.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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