Smt. Naraini Devi vs State Of U.P. And 2 Others
2019 Latest Caselaw 3519 ALL

Citation : 2019 Latest Caselaw 3519 ALL
Judgement Date : 25 April, 2019

Allahabad High Court

Smt. Naraini Devi vs State Of U.P. And 2 Others on 25 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 6437 of 2019
 

 
Petitioner :- Smt. Naraini Devi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Islam Ahmad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The order of the State Public Service Tribunal dated 11.1.2019 is under challenge. Sri Pranav Ojha learned Additional Chief Standing Counsel is directed to file counter affidavit within one month. Two weeks' thereafter is allowed to the learned counsel for the petitioner to file rejoinder affidavit.

List for admission/final disposal after expiry of aforesaid period.

Order Date :- 25.4.2019

Pramod Tripathi

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