Smt. Suman Lata vs State Of U.P. Thru. Secy. Basic ...
2019 Latest Caselaw 4666 ALL

Citation : 2019 Latest Caselaw 4666 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Smt. Suman Lata vs State Of U.P. Thru. Secy. Basic ... on 16 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 14013 of 2019
 
Petitioner :- Smt. Suman Lata
 
Respondent :- State Of U.P. Thru. Secy. Basic Education Lko. & Ors.
 
Counsel for Petitioner :- Shrawan Kumar Verma,Jahan Singh Yadav
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri S.K. Verma, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel, while Sri Ajay Kumar, Advocate has accepted notices on behalf of opposite party Nos.3 and 4.

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.

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

Order Date :- 16.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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2019 Latest Caselaw 4666 ALL