C/M Tapsi Inter College Thru ... vs State Of U.P. Thru Secy. Secondary ...
2019 Latest Caselaw 932 ALL

Citation : 2019 Latest Caselaw 932 ALL
Judgement Date : 11 March, 2019

Allahabad High Court

C/M Tapsi Inter College Thru ... vs State Of U.P. Thru Secy. Secondary ... on 11 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6756 of 2019
 
Petitioner :- C/M Tapsi Inter College Thru Manager Rajeshwar Prasad & Anr.
 
Respondent :- State Of U.P. Thru Secy. Secondary Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Pradeep Kumar Singh
 
Counsel for Respondent :- C.S.C.,Raj Kr Singh Suryvanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri H.G.S. Parihar, learned Senior Advocate assisted by Sri Pradeep Kumar Singh Vats, Advocate for the petitioners.

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 15.04.2019 as fresh.

In the meantime, if any action is taken by the opposite parties, the same shall be subject to final outcome of the writ petition.

Order Date :- 11.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

C/M Tapsi Inter College Thru ... vs State Of U.P. Thru Secy. Secondary ...
2019 Latest Caselaw 932 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

C/M Tapsi Inter College Thru ... vs State Of U.P. Thru Secy. Secondary ...2019 Latest Caselaw 932 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

C/M Tapsi Inter College Thru ... vs State Of U.P. Thru Secy. Secondary ...
2019 Latest Caselaw 932 ALL