Km.Archana Devi vs State Of U.P. And Others
2011 Latest Caselaw 4098 ALL

Citation : 2011 Latest Caselaw 4098 ALL
Judgement Date : 24 August, 2011

Allahabad High Court

Km.Archana Devi vs State Of U.P. And Others on 24 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 48150 of 2011
 

 
Petitioner :- Km.Archana Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- M.Shahanshah Khan
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Connect it with Writ Petition No. 1168 of 2011.

Learned counsel for the petitioner states that once the issue relating to date of birth has been decided by the Bal Vikas Pariuojana Adhikari, Lalganj, Mirzapur on the same consideration her appointment cannot be cancelled by the impugned order dated 7.4.2011.

The matter requires consideration.

Learned Standing Counsel prays for and is granted two weeks time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

List in the week commencing 12.9.2011.

Till the next date of listing, any appointment shall be subject to the result of the writ petition. Meanwhile, the petitioner, if so advised, may also file a representation before the District Magistrate raising her grievances.

Order Date :- 24.8.2011