Smt. Sunita Verma vs State Of U.P. And Others
2011 Latest Caselaw 3326 ALL

Citation : 2011 Latest Caselaw 3326 ALL
Judgement Date : 1 August, 2011

Allahabad High Court

Smt. Sunita Verma 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. - 42610 of 2011
 

 
Petitioner :- Smt. Sunita Verma
 
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

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