Pravesh Yadav vs Director Bal Vikash Seva Evam ...
2011 Latest Caselaw 1895 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 29901 of 2011
 
Petitioner :- Pravesh Yadav
 
Respondent :- Director Bal Vikash Seva Evam Pushtahar And Others
 
Petitioner Counsel :- Ved Prakash Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner is permitted to make necessary correction in the description of respondent no.5 forthwith.

Petitioner's contention is that Sheela Yadav, respondent no. 5 has succeeded in procuring appointed based on B.P.L. certificate which in the facts of the present case ought not have been accorded, inasmuch as husband of petitioner is the man with sources as in his possession four houses are there in different villages. Petitioner submits that this is nothing but fraud.

Consequently, in the facts of the case, District Magistrate, Moradabad is directed to get inquiry conducted in the matter on the representation which has been so made by the petitioner, in accordance with law and said inquiry be concluded within two months from the date of presentation of certified copy of the order passed by this Court after providing the opportunity of hearing to Sheela Yadav, respondent no. 5.

With the above direction present writ petition is disposed of.

Order Date :- 23.5.2011

Dhruv