Tapsi Nath Chaturvedi vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 3034 ALL

Citation : 2019 Latest Caselaw 3034 ALL
Judgement Date : 16 April, 2019

Allahabad High Court

Tapsi Nath Chaturvedi 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. - 13991 of 2018
 
Petitioner :- Tapsi Nath Chaturvedi
 
Respondent :- State Of U.P. Thru. Prin. Secy., Education(Secondary) & Ors.
 
Counsel for Petitioner :- Anand Mani Tripathi
 
Counsel for Respondent :- C.S.C.,Nirmit Srivastava,Ramashankre Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri A.M. Tripathi, learned counsel for the petitioner, Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri Nirmit Srivastava, learned counsel for the opposite party No.5.

Dr. Udai Veer Singh, learned Additional Chief Standing Counsel has submitted that the impugned order dated 18.04.2018 has been modified but copy whereof has not been filed.

Let counter affidavit be filed within period of two weeks bringing on record the copy of order, which is said to have been modified, by the District Inspector of Schools. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition on 07.05.2019 within top ten cases.

Order Date :- 16.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]