C/M Ganeshi Devi Senior Basic ... vs State Of U.P. And 2 Others
2019 Latest Caselaw 124 ALL

Citation : 2019 Latest Caselaw 124 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

C/M Ganeshi Devi Senior Basic ... vs State Of U.P. And 2 Others on 25 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 1217 of 2019
 

 
Petitioner :- C/M Ganeshi Devi Senior Basic Girls School And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Virendra Singh
 
Counsel for Respondent :- C.S.C.,Bhanu Pratap Singh
 

 
Hon'ble Prakash Padia,J.

Heard Sri Virendra Singh, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 and 2. Mr. B. P. Singh, learned counsel, has accepted notice on behalf of respondent no.3.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List immediately thereafter. Learned counsel for the petitioner is directed to inform Sri B. P. Singh learned counsel for the respondent no.3 regarding this order in writing within three days.

Order Date :- 25.2.2019

Pramod Tripathi