Santosh Kumar vs State Of U.P. Thru Secy. Madhyamik ...
2019 Latest Caselaw 4668 ALL

Citation : 2019 Latest Caselaw 4668 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Santosh Kumar vs State Of U.P. Thru Secy. Madhyamik ... on 16 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 13954 of 2019
 

 
Petitioner :- Santosh Kumar
 
Respondent :- State Of U.P. Thru Secy. Madhyamik Siksha Lucknow And Ors.
 
Counsel for Petitioner :- Dinesh Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri D. K. Mishra, 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 notices to opposite party Nos.4 & 5 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.

Order Date :- 16.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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Santosh Kumar vs State Of U.P. Thru Secy. Madhyamik ...
2019 Latest Caselaw 4668 ALL

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

Santosh Kumar vs State Of U.P. Thru Secy. Madhyamik ...2019 Latest Caselaw 4668 ALL

LatestLaws Partner Event : IJJ

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

Santosh Kumar vs State Of U.P. Thru Secy. Madhyamik ...
2019 Latest Caselaw 4668 ALL