Dr.Rakeshwar Singh vs State Of U.P.Through Prin Secy ...
2019 Latest Caselaw 1818 ALL

Citation : 2019 Latest Caselaw 1818 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Dr.Rakeshwar Singh vs State Of U.P.Through Prin Secy ... on 27 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 1470 of 2005
 
Petitioner :- Dr.Rakeshwar Singh
 
Respondent :- State Of U.P.Through Prin Secy Secondery Eduation
 
Counsel for Petitioner :- Anil Srivastava,D.K.Mishra
 
Counsel for Respondent :- C.S.C,Anupam Kumar,Devesh Singh,Devesh Srivastava,Girish Chandra Verma,Ramesh Pandey,S C Shukla,Sanjai Srivastava,Sudhanshu Chauhan,V.R.Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anil Srivastava, learned counsel for the petitioner, Sri Vivek Raj Singh, learned counsel for the Committee of Management, Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents and Sri G.C. Verma along with Sri Vikas Pandey, learned counsel for the private opposite parties.

Judgment reserved.

Order Date :- 27.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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