Shamsuzzuha Khan vs State Of U.P.Thru.The ...
2019 Latest Caselaw 2363 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9055 of 2019
 
Petitioner :- Shamsuzzuha Khan
 
Respondent :- State Of U.P.Thru.The Prin.Secy.Intermediate Education & Ors
 
Counsel for Petitioner :- Anil Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anil K. Tripathi, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2 & 3 have been accepted by the office of the learned Chief Standing Counsel.

Issue notice to opposite party No.4 returnable at an early date, for which, necessary steps be taken within a week.

Office to proceed accordingly.

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

List this petition in the week commencing 06.05.2019 as fresh.

The interim relief application of the petitioner may be considered on the next date.

Order Date :- 2.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]