Anju Misra vs The Joint Director Of Education ...
2011 Latest Caselaw 3747 ALL

Citation : 2011 Latest Caselaw 3747 ALL
Judgement Date : 12 August, 2011

Allahabad High Court

Anju Misra vs The Joint Director Of Education ... on 12 August, 2011

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 1272 of 2002
 

 
Petitioner :- Anju Misra
 
Respondent :- The Joint Director Of Education And 2 Ors.
 
Petitioner Counsel :- P.K.Srivastava
 
Respondent Counsel :- C.S.C.,H.S.Jain
 

 
Hon'ble Ritu Raj Awasthi,J.

C.M. Application No. 8073 of 2002

Heard learned counsel for the petitioner on the application for amendment. The application is supported with an affidavit.

No objections have been filed. The amendment application is allowed.

Learned counsel for the petitioner is permitted to make necessary amendments in the body of the writ petition within one week.

The counter affidavit to the amended petition may be filed within three weeks thereafter.

List thereafter.

Order Date :- 12.8.2011

Manish/

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