Krishna Mohan Mishra vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 3727 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12168 of 2019
 
Petitioner :- Krishna Mohan Mishra
 
Respondent :- State Of U.P. Thru Prin.Secy. Irrigation Lucknow And Ors.
 
Counsel for Petitioner :- Shiv Pravesh Dhar Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shiv Pravesh Dhar Dubey, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

Sri Dubey has apprised the Court that identical writ petition bearing Writ Petition No.10109 (S/S) of 2019; Suresh Lal Verma vs. State of U.P. & others is pending before this Court and counter and rejoinder affidavits have been called.

Therefore, list this petition along with Writ Petition No.10109 (S/S) of 2019.

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

List after expiry of the aforesaid period.

Order Date :- 29.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]