C/M Mahatma Gandhi Smarak Inter ... vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 833 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 15073 of 2018
 
Petitioner :- C/M Mahatma Gandhi Smarak Inter College Sultanpur Thru.Mngr.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Education & Others
 
Counsel for Petitioner :- B.R. Singh
 
Counsel for Respondent :- C.S.C.,Ram Dheeraj Yadav
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri B.R. Singh, learned counsel for the petitioners.

Notices for opposite party Nos.1, 2 & 3 have been accepted by the office of the learned Chief Standing Counsel, whereas Sri G.C. Verma, learned counsel has put in appearance on behalf of opposite party No.4-Caveator and has filed his Vakalatnama, the same is taken on record.

Let the counter affidavit be filed by the opposite parties within a period of three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this case on 05.07.2018 as fresh.

When the case is next listed, name of Sri G.C. Verma, Advocate be shown in the cause list as counsel for the opposite parties.

Order Date :- 23.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]