Allahabad High Court
Smt. Rita Mishra And Another vs State Of U.P. And Others on 3 May, 2011
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 25534 of 2011 Petitioner :- Smt. Rita Mishra And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- Ashutosh Kumar,Shashi Nandan Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Learned standing counsel has accepted notice on behalf of respondents. He prays for and is granted six weeks' time to file counter affidavit.
List thereafter.
On the next date while filing counter affidavit specific details shall be furnished as to whether in pursuance of observations made in the judgment and order dated 30.04.2007 (Annexure-7) any decision has been taken in qua the employees of ICDS-III, keeping in view their experience, knowledge and service records? In case any decision has been taken, then same be appended with the counter affidavit.
Order Date :- 3.5.2011 SRY