Sandeep Mishra vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 324 ALL

Citation : 2019 Latest Caselaw 324 ALL
Judgement Date : 28 February, 2019

Allahabad High Court

Sandeep Mishra vs State Of U.P. Thru Prin.Secy. ... on 28 February, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 5934 of 2019
 
Petitioner :- Sandeep Mishra
 
Respondent :- State Of U.P. Thru Prin.Secy. Secondary Edu. Lucknow & Ors.
 
Counsel for Petitioner :- Birendra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Raj Kr Singh Suryvanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Birendra Pratap Singh, learned counsel for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.

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

List this petition in the week commencing 25.03.2019 as fresh.

Order Date :- 28.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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