Smt. Prem Lata Singh vs State Of U.P. And Others
2011 Latest Caselaw 3159 ALL

Citation : 2011 Latest Caselaw 3159 ALL
Judgement Date : 27 July, 2011

Allahabad High Court

Smt. Prem Lata Singh vs State Of U.P. And Others on 27 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41532 of 2011
 

 
Petitioner :- Smt. Prem Lata Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Mrs. Swati Agarwal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that she was working on the post of Aaganwadi Karyakatri since 2004 and without giving any opportunity the impugned order has been passed removing the petitioner from her post. In the impugned order it is mentioned that the petitioner has been given shown cause notice and no reply has been filed. In paragraph-11 of the writ petition, it is stated that the show cause notice has not been served upon the petitioner and the order is ex-parte.

Learned Standing Counsel is directed to seek instruction in the matter in respect of the averments made in paragraph-11 of the writ petition.

Put up on 1.8.2011 as fresh.

Order Date :- 27.7.2011