Allahabad High Court
Ram Janak Maurya And Ors. vs State Of U.P. Thru. Secy. Basic ... on 31 May, 2018
Author: Rajesh Singh Chauhan
Bench: Rajesh Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 (C.M. Application No.63751 of 2018) In Re:- Case :- SERVICE SINGLE No. - 11375 of 2018 Petitioner :- Ram Janak Maurya And Ors. Respondent :- State Of U.P. Thru. Secy. Basic Education And Ors. Counsel for Petitioner :- Amrendra Nath Tripathi Counsel for Respondent :- C.S.C.,Apoorva Tewari,Durga Prasad Shukla,Vindheshwari Kumar Hon'ble Rajesh Singh Chauhan,J.
Heard on the application for impleadment. Learned counsel for the applicants has submitted that the applicants are necessary party, therefore, in the interest of justice, the applicants may be permitted to be impleaded as opposite parties in the instant writ petition. On due consideration, the application is allowed. Learned counsel for the petitioners is permitted to implead the applicants as opposite parties in the writ petition, within three working days. Order Date :- 31.5.2018 Suresh/ [Rajesh Singh Chauhan,J.] .
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.Court No. - 23 (C.M.Application No.63739 of 2018) In Re:-
Case :- SERVICE SINGLE No. - 11375 of 2018 Petitioner :- Ram Janak Maurya And Ors.
Respondent :- State Of U.P. Thru. Secy. Basic Education And Ors.
Counsel for Petitioner :- Amrendra Nath Tripathi Counsel for Respondent :- C.S.C.,Apoorva Tewari,Durga Prasad Shukla,Vindheshwari Kumar Hon'ble Rajesh Singh Chauhan,J.
Heard on the application for impleadment.
Learned counsel for the applicants has submitted that the applicants are necessary party, therefore, in the interest of justice, the applicants may be permitted to be impleaded as opposite parties in the instant writ petition.
On due consideration, the application is allowed.
Learned counsel for the petitioners is permitted to implead the applicants as opposite parties in the writ petition, within three working days.
Order Date :- 31.5.2018 Suresh/ [Rajesh Singh Chauhan,J.]