Rinki Yadav vs State Of U.P. Thru. Secy. Basic ...
2019 Latest Caselaw 2538 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9186 of 2019
 
Petitioner :- Rinki Yadav
 
Respondent :- State Of U.P. Thru. Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Amrendra Nath Tripathi,Abhinav Nath Tripathi,Ishan Khanna
 
Counsel for Respondent :- C.S.C.,Rajiv Singh Chuahan
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Amrendra Nath Tripathi, learned counsel for the petitioner.

Notice on behalf of opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, while notices on behalf of opposite party Nos.2 and 3 have been accepted by Sri Rajiv Singh Chauhan, Advocate, who has put in appearance on their behalf.

Let the counter affidavit be filed by the opposite parties within a period of two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 29.04.2019 as fresh.

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

In the meantime, the petitioner may prefer representation with respect to payment of salary for the period July, 2017 to November, 2018 to the competent authority, who shall pass appropriate order on the representation of the petitioner, strictly in accordance with law.

Order Date :- 4.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]