Ram Nivash vs State Of U.P. And 5 Others
2019 Latest Caselaw 116 ALL

Citation : 2019 Latest Caselaw 116 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Ram Nivash vs State Of U.P. And 5 Others on 25 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 18872 of 2018
 

 
Petitioner :- Ram Nivash
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Devendra Kumar Upadhyay,Maithali Sharan Pipersenia
 
Counsel for Respondent :- C.S.C.,Akhilesh Chandra Srivastava,H.B. Raghuvzar
 

 
Hon'ble Prakash Padia,J.

Counter affidavit filed on behalf of respondent no.3/District Basic Education Officer, Hathras, District Hathras, is taken on record.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder affidavit.

List immediately after expiry of aforesaid period.

Order Date :- 25.2.2019

Pramod Tripathi

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