Ram Chandra And Another vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 595 ALL

Citation : 2019 Latest Caselaw 595 ALL
Judgement Date : 6 March, 2019

Allahabad High Court

Ram Chandra And Another vs State Of U.P. Thru Prin.Secy. ... on 6 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9309 of 2018
 
Petitioner :- Ram Chandra And Another
 
Respondent :- State Of U.P. Thru Prin.Secy. Samaj Kalyan Bapu Bhawan & Ors
 
Counsel for Petitioner :- Seraj Ahmad Khan,Deepak Kumar Singh
 
Counsel for Respondent :- C.S.C.,Vinod Kumar Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned counsel for the Committee of Management prays for and is granted one week's time to file the counter affidavit in both the writ petitions. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 25.03.2019.

Order Date :- 6.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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