Deo Shanker Dwivedi vs State Of U.P. Thru Secy. Revenue ...
2018 Latest Caselaw 3226 ALL

Citation : 2018 Latest Caselaw 3226 ALL
Judgement Date : 11 October, 2018

Allahabad High Court

Deo Shanker Dwivedi vs State Of U.P. Thru Secy. Revenue ... on 11 October, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 30048 of 2018
 
Petitioner :- Deo Shanker Dwivedi
 
Respondent :- State Of U.P. Thru Secy. Revenue Lucknow And Ors.
 
Counsel for Petitioner :- Manoj Kumar Singh,Dadu Ram Shukla (D.R. Shu
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Pt. D.R. Shukla, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

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

List this petition in the week commencing 26.11.2018 as fresh.

In the meantime, the petitioner, who is a retired employee, may be given the admitted amount so indicated in the impugned order dated 26.09.2018.

Order Date :- 11.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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