Allahabad High Court
Amit Verma & Ors. vs U.O.I.Thru.Secy.Ministry Of ... on 5 April, 2019
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 27505 of 2018 Petitioner :- Amit Verma & Ors. Respondent :- U.O.I.Thru.Secy.Ministry Of H.R.D.School Edu.&Literacy & Ors Counsel for Petitioner :- Hemant Kumar Mishra,Jainendra Prasad Counsel for Respondent :- C.S.C.,A.S.G.,Anand Mani Tripathi,Rahul Shukla,Shobhit Mohan Shukla Hon'ble Rajesh Singh Chauhan,J.
Heard Sri Hemant Kumar Mishra, learned counsel for the petitioners and the learned Additional Chief Standing Counsel for the State-respondents.
Sri Hemant Kumar Mishra has filed the written arguments on behalf of the petitioners, the same is taken on record.
Sri Ran Vijay Singh, learned Additional Chief Standing Counsel is given liberty to file written submissions in any of the writ petitions on behalf of State-respondents within a period of three days.
It is expected that the written arguments and case laws', if any, may be filed on or before 10.04.2019, and copy thereof shall be provided to the Bench Secretary of the Court.
Judgment reserved.
Order Date :- 5.4.2019 Suresh/ [Rajesh Singh Chauhan,J.]