Vijay Kumar Dwivedi vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 4665 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 14004 of 2019
 
Petitioner :- Vijay Kumar Dwivedi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Madhyamik Education & Ors.
 
Counsel for Petitioner :- Hari Prasad Gupta,Jai Prakash Narain Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Hari Prasad Gupta, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2 and 3 have been accepted by the office of the learned Chief Standing Counsel.

Issue notice to opposite party No.4 returnable at an early date, for which, necessary steps be taken within a week.

Office to proceed accordingly.

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

List this petition in the week commencing 08.07.2019 as fresh.

The interim relief application of the petitioner may be considered on the next date.

Order Date :- 16.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]