Suchitra Sati vs State Of U.P. Through Secretary ...

Citation : 2011 Latest Caselaw 3117 ALL
Judgement Date : 27 July, 2011

Allahabad High Court
Suchitra Sati vs State Of U.P. Through Secretary ... on 27 July, 2011
Bench: Shri Narayan Shukla



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 4472 of 2011
 

 
Petitioner :- Suchitra Sati
 
Respondent :- State Of U.P. Through Secretary Basic Education, Government
 
Petitioner Counsel :- Lalit Kishore Tiwari
 
Respondent Counsel :- C.S.C.,G.S.Maurya,P.R.Kanaujia
 

 
Hon'ble Shri Narayan Shukla,J.

Heard learned counsel for the petitioner, learned Standing counsel for opposite parties 1 and 2, Mr.G.S.Maurya, learned counsel for opposite party No.3 and Mr.P.R.Kanojiya, learned counsel for opposite party No.4.

The petitioner being similarly situated person as of the writ petition No.3938 (SS) of 2011 seeks benefit of the order dated 12th of July, 2011 passed in the above noted writ petition.

Considering the status of the petitioner, the order passed in the above writ petitions is hereby extended to the petitioner of the present writ petition in the terms of order dated 12th of July, 2011, passed in the above noted writ petition.

In the aforesaid terms the writ petition is disposed of finally.

Order Date :- 27.7.2011 Banswar