Rama Shanker Tiwari vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 1920 ALL

Citation : 2019 Latest Caselaw 1920 ALL
Judgement Date : 28 March, 2019

Allahabad High Court

Rama Shanker Tiwari vs State Of U.P. Thru Prin.Secy. ... on 28 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.143741 (S/S) of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 29951 of 2018
 

 
Petitioner :- Rama Shanker Tiwari
 
Respondent :- State Of U.P. Thru Prin.Secy. Irrigation Lko. & Ors.
 
Counsel for Petitioner :- Ganga Prasad Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for impleadment.

Learned counsel for the petitioner has submitted that some Tubewell Operators, who are junior to the petitioner, have been left to implead as opposite parties in the writ petition. Therefore, he may be permitted to implead them as opposite parties in the memo of writ petition, in the interest of justice.

On due consideration, the application is allowed.

Let the necessary impleadment be carried out within a week.

List this petition in the week commencing 22.04.2019.

Order Date :- 28.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]