Pushpa Verma vs The State Of U.P. Thru. The Secy. ...
2019 Latest Caselaw 3180 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 10923 of 2019
 
Petitioner :- Pushpa Verma
 
Respondent :- The State Of U.P. Thru. The Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Kaushal Kishore,Nandini Gupta
 
Counsel for Respondent :- C.S.C.,Rahul Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri K. K. Verma, learned counsel for the petitioner.

Notice on behalf of opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, while Sri Rahul Shukla, learned counsel has accepted notice on behalf of opposite party No.2, who has put in appearance on his behalf.

Issue notice to opposite party No.3, returnable at an early date, for which, necessary steps be taken within a week.

Office to proceed accordingly.

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

List thereafter.

Order Date :- 18.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]