Allahabad High Court
Dr.Om Prakash Gupta S/O Late S R Gupta vs The State Of U P Thr.The ... on 18 June, 2010
Bench: Devi Prasad Singh, Yogendra Kumar Sangal
Court No. - 27 Case :- SERVICE BENCH No. - 846 of 2010 Petitioner :- Dr.Om Prakash Gupta S/O Late S R Gupta Respondent :- The State Of U P Thr.The Prin.Secy.Higher Education Govt. Petitioner Counsel :- Dr V K Singh Respondent Counsel :- C.S.C Hon'ble Devi Prasad Singh,J.
Hon'ble Yogendra Kumar Sangal,J.
Learned Chief Standing Counsel has accepted notice on behalf of opposite parties 1 and 2. Issue notice to the opposite party No.3.
Four weeks' time is allowed to file counter affidavit, two weeks then for the rejoinder. List thereafter.
In the meantime, the petitioners shall be entitled for the benefit of the judgment and order passed by this Court in writ petition No.4812 of 1998 Km. Renu Tewari and others versus State of U.P. and others.
Order Date :- 18.6.2010 kkb/