Lalji Mishra vs State Of U.P Thru Prin Secy Basic ...
2018 Latest Caselaw 2823 ALL

Citation : 2018 Latest Caselaw 2823 ALL
Judgement Date : 25 September, 2018

Allahabad High Court

Lalji Mishra vs State Of U.P Thru Prin Secy Basic ... on 25 September, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 2941 of 2017
 
Petitioner :- Lalji Mishra
 
Respondent :- State Of U.P Thru Prin Secy Basic Edu Lko & Ors
 
Counsel for Petitioner :- Dinesh Kumar Shukla
 
Counsel for Respondent :- C.S.C.,Vindya Washini Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsels for the opposite parties pray for and are granted two weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within one week thereafter.

List this petition in the week commencing 29.10.2018.

Interim order, if any, to continue till the next date of listing.

Order Date :- 25.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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