Brajesh Kumar Tewari vs State Of U.P. Thru Secy.Of ...
2019 Latest Caselaw 594 ALL

Citation : 2019 Latest Caselaw 594 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Brajesh Kumar Tewari vs State Of U.P. Thru Secy.Of ... on 6 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16628 of 2017
 
Petitioner :- Brajesh Kumar Tewari
 
Respondent :- State Of U.P. Thru Secy.Of Madhyamik Edu.Civil Sectt. & Ors.
 
Counsel for Petitioner :- Pt. S. Chandra,Ashok Kumar
 
Counsel for Respondent :- C.S.C.,G.C. Verma,R.C.Tewari,Raj Kr Singh Suryvanshi,Rajesh Kumar Singh,Shubham Tripathi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned counsel for the petitioner has filed amendment application on 25.01.2018, against which, learned counsel for the opposite party No.8 has filed objection on 13.03.2018 submitting that by way of amendment, learned counsel for the petitioner is proposing to change the nature of the writ petition.

Since the copy of objection which is said to have been filed on 13.03.2018 is not traceable on record, therefore, list this petition on 13.03.2019 within top twenty cases to enable the office to trace out the said objection and place it on record.

Order Date :- 6.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]