Kashi Prasad vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 4444 ALL

Citation : 2019 Latest Caselaw 4444 ALL
Judgement Date : 13 May, 2019

Allahabad High Court

Kashi Prasad vs State Of U.P. Thru Prin.Secy. ... on 13 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13441 of 2019
 
Petitioner :- Kashi Prasad
 
Respondent :- State Of U.P. Thru Prin.Secy. Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Ajay Pandey
 
Counsel for Respondent :- C.S.C.,P.K. Singh Bisen
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ajay Pandey, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2 and 3 by the office of the learned Chief Standing Counsel, while Sri P.K. Singh Bisen, learned counsel has accepted notices on behalf of opposite party Nos.4 and 5 and has put in appearance on their behalf.

Let the counter affidavit be filed within a period of four weeks. Rejoinder affidavit, if any, may be filed within a period of two weeks thereafter.

List in the week commencing 08.07.2019 as fresh.

Order Date :- 13.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]