Sanjay Kumar vs State Of U.P. Thru. Secy., ...
2019 Latest Caselaw 2645 ALL

Citation : 2019 Latest Caselaw 2645 ALL
Judgement Date : 8 April, 2019

Allahabad High Court

Sanjay Kumar vs State Of U.P. Thru. Secy., ... on 8 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9802 of 2019
 
Petitioner :- Sanjay Kumar
 
Respondent :- State Of U.P. Thru. Secy., Technical Education & Ors.
 
Counsel for Petitioner :- Desh Deepak Singh,Akshay Mishra,Vibhanshu Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Desh Deepak Singh, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel.

Issue notice to opposite party No.5 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 four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List after expiry of the aforesaid period along with Writ Petition No.4991 (S/S) of 2009.

Order Date :- 8.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]