Allahabad High Court
Matibar Singh vs U.P. Secondary Education Service ... on 13 November, 2014
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 59 Case :- WRIT - A No. - 37397 of 2000 Petitioner :- Matibar Singh Respondent :- U.P. Secondary Education Service Selection Board & Others Counsel for Petitioner :- Ashok Khare,Piyush Kant Vishwakarma,V.K. Singh Counsel for Respondent :- C.S.C.,A,K,Yadav,Kshetresh Chandra Shukla,R.P.Dubey,U.N.Sharma Hon'ble Rajan Roy,J.
Matter has been been heard in the first round itself.
The application for amendment is allowed leaving all pleas open for all the parties at the time of final hearing.
Amendment be carried out within one week and amended writ petition may also be filed after serving a copy of the same upon the respondents counsel within ten days.
Respondents may file their counter affidavit to the amended portion of the writ petition within three weeks from date of receipt of copy of amended writ petition.
List after four weeks.
Order Date :- 13.11.2014 M.A.A.