NOOPUR SRIVASTAVA Vs. STATE OF U.P. THRU. PRIN. SECY. BASIC EDUCATION AND OTHERS
LAWS(ALL)-2018-8-301
HIGH COURT OF ALLAHABAD (AT: ALLAHABAD)
Decided on
August 27,2018
Noopur Srivastava
Appellant
VERSUS
State Of U.P. Thru. Prin. Secy. Basic Education And Others
Respondents
JUDGEMENT
IRSHAD ALI, J. -
(1.) Heard learned counsel for the petitioner.
(2.) Learned Chief Standing Counsel has accepted notice on behalf the respondent No.1.
(3.) Sri Rajiv Singh Chauhan, learned counsel has accepted notice on behalf of the respondent Nos.2 to 4.;
(2.) Learned Chief Standing Counsel has accepted notice on behalf the respondent No.1.
(3.) Sri Rajiv Singh Chauhan, learned counsel has accepted notice on behalf of the respondent Nos.2 to 4.;
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