Smt. Sunita Devi vs Director,Bal Vikas Sewa ...
2011 Latest Caselaw 2814 ALL

Citation : 2011 Latest Caselaw 2814 ALL
Judgement Date : 18 July, 2011

Allahabad High Court

Smt. Sunita Devi vs Director,Bal Vikas Sewa ... on 18 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 39213 of 2011
 

 
Petitioner :- Smt. Sunita Devi
 
Respondent :- Director,Bal Vikas Sewa Pushtahar,U.P.,Lucknow And Others
 
Petitioner Counsel :- S.P.K. Tripathi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel states that the impugned order has been passed in pursuance of the order dated 8.5.2011 passed by the Zila District Programme Oficer, Gorakhpur and a letter dated 10.5.2010 passed by the Chief Development Officer.

Learned counsel for the petitioner states the copy of the said letter has not been communicated to the petitioner. Learned Standing Counsel is directed to produce both the letters before this Court on 25.7.2011.

Put up on 25.7.2011 as fresh.

Order Date :- 18.7.2011

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