Birendra Pratap Singh vs State Of ...
2019 Latest Caselaw 4092 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.56328 of 2019)
 
AND 
 
(C. M. Application No.56858 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 27693 of 2018
 

 
Petitioner :- Birendra Pratap Singh
 
Respondent :- State Of U.P.Thru.Secy.Secondary Education Civil Sectt.&Ors.
 
Counsel for Petitioner :- Shivam Sharma
 
Counsel for Respondent :- C.S.C.,Raj Kr Singh Suryvanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the applications for impleadment.

On due consideration, the applications are allowed.

Learned counsel for the petitioner is permitted to implead the Committee of Management, Sarvoday Inter College Pindara, Amethi, throuth its Manager and the District Inspector of Schools, Amethi, as opposite party Nos.5 & 6, in the array of opposite parties, during the course of day.

Issue notice to the newly impleaded opposite party Nos.5 & 6, returnable at an early date, for which, necessary steps be taken within a week.

Office to proceed accordingly.

List this petition in the week commencing 13.05.2019 in terms of earlier order.

Order Date :- 3.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]