Smt. Urmila Devi vs State Of U.P. And Others
2011 Latest Caselaw 3056 ALL

Citation : 2011 Latest Caselaw 3056 ALL
Judgement Date : 26 July, 2011

Allahabad High Court

Smt. Urmila Devi vs State Of U.P. And Others on 26 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41276 of 2011
 

 
Petitioner :- Smt. Urmila Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.C.Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner is working on the post of Aaganwadi Karyakatri since last 10 years. The petitioner's services have been terminated in the year 2009. The petitioner filed Civil Misc. Writ Petition No. 53759 of 2009 in which an interim order has been passed and the effect of the termination order has been stayed and since then the petitioner is working on the post of Aaganwadi Karyakatri and now by the impugned order dated 3.5.2011 on the same post Smt. Nisha Singh, who was working as Mini Aaganwadi Worker, has been appointed as Aaganwadi Karyakatri.

Learned Standing Counsel may seek instruction in the matter.

Put up on Monday i.e. on 1.8.2011 as fresh.

Order Date :- 26.7.2011