Abdul Lateef Khan vs State Of U.P.Thru.Secy.Deptt.Of ...
2018 Latest Caselaw 608 ALL

Citation : 2018 Latest Caselaw 608 ALL
Judgement Date : 17 May, 2018

Allahabad High Court

Abdul Lateef Khan vs State Of U.P.Thru.Secy.Deptt.Of ... on 17 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 14177 of 2018
 
Petitioner :- Abdul Lateef Khan
 
Respondent :- State Of U.P.Thru.Secy.Deptt.Of Basic Education Lko. & Ors.
 
Counsel for Petitioner :- Vishnu Kumar Srivastava,Satyendra Kumar Srivastav
 
Counsel for Respondent :- C.S.C.,Ghaus Beg
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Vishnu Kumar Srivastava, 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 Sri Ghaus Beg, learned counsel has accepted notice for opposite party No.3.

Let the counter affidavit be filed by the opposite parties within three weeks. Rejoinder affidavit, if any, may be filed within ten days thereafter.

List thereafter.

Order Date :- 17.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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