Smt. Reeta Dixit vs State Of U.P. Thru Secy. Basic Edu. ...
2019 Latest Caselaw 844 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6860 of 2019
 
Petitioner :- Smt. Reeta Dixit
 
Respondent :- State Of U.P. Thru Secy. Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Rajeiu Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,Ghaus Beg
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Rajeiu Kumar Tripathi, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel, while Sri Gaus Beg, learned counsel has put in appearance on behalf of opposite party Nos.2, 5 & 6.

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

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 08.04.2019 as fresh.

Order Date :- 8.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]