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Dr.Kartikey Verma And 18 Others vs State Of U.P.Thru ...
2019 Latest Caselaw 7 ALL

Citation : 2019 Latest Caselaw 7 ALL
Judgement Date : 22 February, 2019

Allahabad High Court
Dr.Kartikey Verma And 18 Others vs State Of U.P.Thru ... on 22 February, 2019
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5277 of 2019
 

 
Petitioner :- Dr.Kartikey Verma And 18 Others
 
Respondent :- State Of U.P.Thru Prin.Secy./Adll.Chief Secy.Medical & Ors.
 
Counsel for Petitioner :- Alok Mishra
 
Counsel for Respondent :- C.S.C.,A.S.G.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Alok Mishra, learned counsel for the petitioners.

Notices on behalf of opposite party Nos.1 and 3 have been accepted by the office of the learned Chief Standing Counsel, while notice on behalf of opposite party No.2 has been accepted by the office of the learned Assistant Solicitor General of India and Sri Dinesh Kumar Tripathi, Advocate has put in appearance on behalf of opposite party No.2.

Issue notice to opposite party No.4, by both ways, returnable at an early date.

Let necessary steps be taken within three days. Office to proceed accordingly.

Office is directed to issue necessary "Dasti Summons" to the learned counsel for the petitioners to serve upon the opposite party No.4 outside the Court.

Sri Alok Mishra, learned counsel for the petitioners has filed an application for impleadment thereby impleading the U.P. Public Service Commission, Prayagraj through its Secretary as opposite party No.5, the same is taken on record.

On due consideration, the application is allowed.

Learned counsel for the petitioners is permitted to implead the Uttar Pradesh Public Service Commission, Prayagraj through its Secretary, as opposite party No.5, during the course of day.

Sri Ashok Shukla, Advocate has accepted notice on behalf of Uttar Pradesh Public Service Commission, Prayagraj through its Secretary.

On the request of learned counsel for the parties, list /put up this case on 25.02.2019 as fresh in the additional cause list.

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

Order Date :- 22.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]

 

 

 
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