Raman Singh vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 3032 ALL

Citation : 2019 Latest Caselaw 3032 ALL
Judgement Date : 16 April, 2019

Allahabad High Court

Raman Singh vs State Of U.P. Thru. Prin. Secy. ... on 16 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 20453 of 2018
 
Petitioner :- Raman Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Secondary Edu. And Ors.
 
Counsel for Petitioner :- Kazim Ibrahim
 
Counsel for Respondent :- C.S.C.,Jainuddin Siddiqui,Som Kartik
 

 
Hon'ble Rajesh Singh Chauhan,J.

It has been informed at the bar that in this case pleadings are complete and vide order dated 08.03.2019 this Court was pleased to fix this matter for peremptory hearing.

Due to paucity of time, the case may not be heard peremptorily today, therefore, list this petition on 24.04.2019 within top ten cases for peremptory hearing.

Order Date :- 16.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

Download the LatestLaws.com Mobile App