Chandra Kant Pandey vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2537 ALL

Citation : 2019 Latest Caselaw 2537 ALL
Judgement Date : 4 April, 2019

Allahabad High Court

Chandra Kant Pandey 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. - 9191 of 2019
 
Petitioner :- Chandra Kant Pandey
 
Respondent :- State Of U.P. Thru. Prin. Secy., Secondary Education & Ors.
 
Counsel for Petitioner :- Manjeet Singh
 
Counsel for Respondent :- C.S.C.,Raj Kr Singh Suryvanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Manjeet Singh, 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, while notice on behalf of opposite party No.4 has been accepted by Sri R.K. S. Suryavanshi, Advocate.

Let counter affidavit be filed within a period of four weeks. Rejoinder affidavit, if any, may be filed within a period of two weeks thereafter.

List immediately after expiry of the aforesaid period as fresh.

Order Date :- 4.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Chandra Kant Pandey vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2537 ALL

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

Chandra Kant Pandey vs State Of U.P. Thru. Prin. Secy., ...2019 Latest Caselaw 2537 ALL

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

Chandra Kant Pandey vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2537 ALL