ASHWANI KUMAR S/O RAMTA SINGH AND ANR. Vs. STATE OF U.P. THRU SECRETARY, TECHNICAL EDUCATION AND ORS.
LAWS(ALL)-2010-12-244
HIGH COURT OF ALLAHABAD
Decided on December 30,2010

Ashwani Kumar S/O Ramta Singh And Anr. Appellant
VERSUS
State Of U.P. Thru Secretary, Technical Education And Ors. Respondents

JUDGEMENT

Anil Kumar, J. - (1.) Present petition has been placed by Sri Arun Kumar Srivastava, Bench Secretary, Lucknow Bench, Lucknow at my residence, taken up at 04:45 p.m. today, in view of the order passed by Hon'ble the Senior Judge, Lucknow Bench, Lucknow.
(2.) Heard Sri R.K. Singh, learned Counsel for the Petitioners and Sri Manjiv Shukla, learned Counsel for the State of U.P./Opposite Party No. 1.
(3.) Learned Counsel for the Petitioners submits that he has contacted Sri Lalit Shukla, Advocate, Standing Counsel of Technical University, Lucknow on telephone but he is out of station so could not available today. Issue notice to the Opposite Party Nos. 2 to 4. As prayed, learned Counsel for the Petitioners in addition to regular mode of service, he is permitted to serve O.P. Nos. 2 to 4 outside the court for which office is directed to issue necessary dasti summon fixing 06.01.2011 as next date.;


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