Ramakant Dwivedi vs State Of U.P. Thru Secy. Basic Edu. ...
2019 Latest Caselaw 1929 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 8353 of 2019
 
Petitioner :- Ramakant Dwivedi
 
Respondent :- State Of U.P. Thru Secy. Basic Edu. Lucknow & Ors.
 
Counsel for Petitioner :- Vinay Misra,Mukesh Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,P.K. Singh Bishen
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Vinay Misra, learned counsel for the petitioner.

Notices on behalf of opposite party Nos. 1, 2, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel, while Sri P.K. Singh, Bishen, Advocate has accepted notices on behalf of opposite party Nos.5 and 6.

Issue notice to opposite party No.7 returnable at an early date, for which, necessary steps be taken within a week.

Office to proceed accordingly.

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 29.04.2019 as fresh along with Writ petition No.35979 (S/S) of 2018, Writ Petition No.35984 (S/S) of 2018, Writ Petition No.36275 (S/S) of 2018, Writ Petition No.37476 (S/S) of 2018, Writ Petition No.24124 (S/S) of 2018, Writ Petition No.26365 (S/S) of 2018, Writ Petition No.273381 (S/S) of 2018 and Writ Petition No.24943 (S/S) of 2017.

Order Date :- 28.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]