Tej Pratap Yadav vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 4268 ALL

Citation : 2019 Latest Caselaw 4268 ALL
Judgement Date : 8 May, 2019

Allahabad High Court

Tej Pratap Yadav vs State Of U.P. Thru. Prin. Secy. ... on 8 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 18240 of 2018
 
Petitioner :- Tej Pratap Yadav
 
Respondent :- State Of U.P. Thru. Prin. Secy. Dept Of Secondary Edu. & Ors
 
Counsel for Petitioner :- Ratnesh Chandra,Shruti Sahu
 
Counsel for Respondent :- C.S.C.,M P Singh,Mahendra Pratap Singh,R K S Suryavanshi,Ripu Daman Singh,Vinay Misra
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Sri Ratnesh Chandra, learned counsel for the petitioner has filed written submission in this matter after serving its copy to the learned counsel for the opposite parties. The same is taken on record.

Due to paucity of time, the case could not be taken up today.

List/ put up this matter on 13.05.2019 at 3:00 p.m. in the additional cause list.

Interim order, if any, to continue till the next date of listing.

Order Date :- 8.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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Tej Pratap Yadav vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 4268 ALL

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Tej Pratap Yadav vs State Of U.P. Thru. Prin. Secy. ...2019 Latest Caselaw 4268 ALL

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

Tej Pratap Yadav vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 4268 ALL