Allahabad High Court
Smt. Dayawati Shahi vs State Of U.P. And Others on 1 August, 2011
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 42611 of 2011 Petitioner :- Smt. Dayawati Shahi Respondent :- State Of U.P. And Others Petitioner Counsel :- Jagdev Singh Respondent Counsel :- C.S.C. Hon'ble Rajes Kumar,J.
Learned counsel for the petitioner submitted that by the impugned order the petitioner has been suspended by the In-charge Chief Medical Superintendent, District Women Hospital, Gorakhpur, who is not the appointing authority. The appointing authority is respondent no. 2.
Learned Standing Counsel is directed to seek instruction in the matter.
Put up 3.8.2011 as fresh.
Order Date :- 1.8.2011 OP