Smt. Kunti Devi vs State Of U.P. And Others
2011 Latest Caselaw 2851 ALL

Citation : 2011 Latest Caselaw 2851 ALL
Judgement Date : 19 July, 2011

Allahabad High Court

Smt. Kunti Devi vs State Of U.P. And Others on 19 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 39274 of 2011
 

 
Petitioner :- Smt. Kunti Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- N.C.Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Admittedly, the petitioner is a resident of village Mahuli. The petitioner's appointment has been made as a Health Worker for Mahuariya Upkendra. The appointment of the petitioner has been cancelled by the District Magistrate by the impugned order on the ground that village Mahuli does not come within Mahuariya Upkendra and, therefore, she is not entitled for the appointment as a Health Worker for Mahuariya Upkendra.

Learned counsel for the petitioner submitted that he may be allowed sometime to verify the aforesaid fact.

Put up on Monday i.e. on 25.7.2011 as fresh.

Order Date :- 19.7.2011

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