Atul Kumar Srivastava vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2520 ALL

Citation : 2019 Latest Caselaw 2520 ALL
Judgement Date : 4 April, 2019

Allahabad High Court

Atul Kumar Srivastava vs State Of U.P. Thru. Prin. Secy., ... on 4 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9281 of 2019
 
Petitioner :- Atul Kumar Srivastava
 
Respondent :- State Of U.P. Thru. Prin. Secy., Social Welfare & Ors.
 
Counsel for Petitioner :- Ramesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ramesh Kumar Srivastava, 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 four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List thereafter along with Writ Petition No.9024 (S/S) of 2019; Jai Ram Sharma vs. State of U.P. & others.

It goes without saying that any promotion made on the disputed post shall be subject to final decision of this Court.

Order Date :- 4.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Atul Kumar Srivastava vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2520 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Atul Kumar Srivastava vs State Of U.P. Thru. Prin. Secy., ...2019 Latest Caselaw 2520 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Atul Kumar Srivastava vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2520 ALL