Pragya Devi And Another vs State Of U.P. Thru Prin. Basic Edu. ...
2019 Latest Caselaw 845 ALL

Citation : 2019 Latest Caselaw 845 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Pragya Devi And Another vs State Of U.P. Thru Prin. Basic Edu. ... on 8 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6846 of 2019
 
Petitioner :- Pragya Devi And Another
 
Respondent :- State Of U.P. Thru Prin. Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Ved Prakash Yadav
 
Counsel for Respondent :- C.S.C.,J.B.S. Rathour
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ved Prakash Yadav, learned counsel for the petitioners.

Notice on behalf of opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, while Sri J.B.S. Rathour, Advocate has accepted notices on behalf of opposite party Nos.2 & 3 and has put in appearance on their behalf.

List this petition on 15.03.2019 as fresh to enable the learned counsels for the opposite parties to seek complete instructions in the matter.

Order Date :- 8.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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