Rajendra Kumar Dubey vs U.O.I. Thru Secy. Ministry Of Home ...
2019 Latest Caselaw 2987 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 10613 of 2019
 
Petitioner :- Rajendra Kumar Dubey
 
Respondent :- U.O.I. Thru Secy. Ministry Of Home New Delhi And Ors.
 
Counsel for Petitioner :- Amit Ranjan Mishra,Isha Mishra,Varun Vishal Pandey
 
Counsel for Respondent :- C.S.C.,A.S.G.,Shikha Sinha
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Amit Ranjan Mishra, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2 and 3 have been accepted by Sri S.B. Pandey, learned Assistant Solicitor General of India and notices on behalf of opposite party Nos.4 and 5 have been accepted by the office of the learned Chief Standing Counsel, while notice on behalf of opposite party No.6 has been accepted by Ms. Shiksha Sinha, Advocate.

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

List this petition in the week commencing 20.05.2019 as fresh.

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

Order Date :- 15.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]