Dr.Rakeshwar Singh vs State Of U.P.Through Prin Secy ...
2019 Latest Caselaw 946 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 1470 of 2005
 
Petitioner :- Dr.Rakeshwar Singh
 
Respondent :- State Of U.P.Through Prin Secy Secondery Eduation
 
Counsel for Petitioner :- Anil Srivastava,D.K.Mishra
 
Counsel for Respondent :- C.S.C,Anupam Kumar,Devesh Singh,Devesh Srivastava,Girish Chandra Verma,Ramesh Pandey,S C Shukla,Sanjai Srivastava,Sudhanshu Chauhan,V.R.Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Vivek Raj Singh, learned counsel for the Committee of Management. He has concluded his arguments for Committee of Management.

Dr. Udai Veer Singh, learned Additional Chief Standing Counsel has concluded his arguments for the State-respondents.

List / put up day after tomorrow i.e. 13.03.2019, at 10:15 a.m for further arguments.

It has been informed by Sri Anil Srivastava, learned counsel for the petitioner that he has already filed written arguments on 20.12.2018 after serving its copy to the other side, therefore, he has submitted that he shall rely these written arguments.

Order Date :- 11.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]