Dinesh Chandra Shukla vs State Of U.P. Thru. Addl. Chief ...
2019 Latest Caselaw 2647 ALL

Citation : 2019 Latest Caselaw 2647 ALL
Judgement Date : 8 April, 2019

Allahabad High Court

Dinesh Chandra Shukla vs State Of U.P. Thru. Addl. Chief ... on 8 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9700 of 2019
 
Petitioner :- Dinesh Chandra Shukla
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy., Basic Education & Ors
 
Counsel for Petitioner :- Arun Kumar Shukla,Purnima Shukla,Ram Yash Singh
 
Counsel for Respondent :- C.S.C.,C.B. Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Arun Kumar Shukla, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2 & 4 have been accepted by the office of the learned Chief Standing Counsel, while Sri C.B. Singh, learned counsel has accepted notices on behalf of opposite party Nos.3 and 5.

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

List after expiry of the aforesaid period.

Order Date :- 8.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]