Bipin Kumar vs State Of U.P. Thru Prin. Secy. ...
2019 Latest Caselaw 221 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 3385 of 2019
 
Petitioner :- Bipin Kumar
 
Respondent :- State Of U.P. Thru Prin. Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Vinod Kumar,Vinay Tripathi
 
Counsel for Respondent :- C.S.C.,J.B.S. Rathour
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned counsel for the petitioner has filed affidavit of service, the same is taken on record.

Sri Hari Om Pandey, Advocate has filed Vakalatnama on behalf of opposite party No.6, the same is taken on record,

Learned counsel for the opposite party No.6 prays for and is granted one week's time to file the counter affidavit.

Learned counsel for the other opposite parties may also seek instructions in the matter in terms of earlier order dated 05.02.2019.

List this petition on 07.03.2019 as fresh within top twenty cases.

When the case is next listed, name of Sri Hari Om Pandey, Advocate be printed in the cause list as counsel for the opposite parties.

Order Date :- 26.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]