Ram Adhar Rao & Anr. vs State Of U.P. Prin Secy ...
2019 Latest Caselaw 2983 ALL

Citation : 2019 Latest Caselaw 2983 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

Ram Adhar Rao & Anr. vs State Of U.P. Prin Secy ... on 15 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 1396 of 2019
 
Petitioner :- Ram Adhar Rao & Anr.
 
Respondent :- State Of U.P. Prin Secy Medical,Health & Family Welfare &Ors
 
Counsel for Petitioner :- Alok Mishra
 
Counsel for Respondent :- C.S.C.,Ashok Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Sri Alok Mishra, learned counsel for the petitioners has filed rejoinder affidavit to the counter affidavit filed on behalf of opposite party Nos.1 & 2, rejoinder affidavit to the counter affidavit filed by the opposite party No.3 and also rejoinder affidavit to the short counter affidavit filed by the opposite party No.3, all the three affidavits are taken on record.

Since the pleadings have been exchanged in this case, therefore, list this petition on 24.04.2019 for peremptory hearing.

Order Date :- 15.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]