Ravi Kant Sharma vs State Of U.P. Thru ...
2019 Latest Caselaw 2077 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 8673 of 2019
 
Petitioner :- Ravi Kant Sharma
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Anand Kumar Singh,P.K. Mishra
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

List this petition along with Writ Petition No.8617 (S/S) of 2019.

During the course of arguments, learned counsel for the petitioner has prayed that he may be permitted to implead the Director, Social Welfare, U.P., Lucknow and the District Social Welfare Officer, Sitapur as opposite party Nos.4 and 5.

Learned counsel for the petitioner is permitted to implead the Director, Social Welfare, U.P., Lucknow and the District Social Welfare Officer, Sitapur as opposite party Nos.4 and 5, during the course of day, and copy of the writ petition be provided to the learned counsel for the newly impleaded opposite parties.

On the next date, learned counsel for the opposite parties may seek complete instructions in the matter.

Order Date :- 29.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]