Smt. Rita Maurya vs Union Of India Thru Secretary & ...
2011 Latest Caselaw 6133 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66454 of 2011
 

 
Petitioner :- Smt. Rita Maurya
 
Respondent :- Union Of India Thru Secretary & Others
 
Petitioner Counsel :- A.K. Verma,Saran Kumar
 
Respondent Counsel :- A.S.G.I.,C.S.C. (2011/59820),K. C. Mishra
 

 
Hon'ble Rajes Kumar,J.

The issue involved in the present writ petition is similar to the issue involved in Writ Petition No. 46652 of 2011, Smt. Radhika Devi W/O Raj Kumar Singh and others Vs. Union of India and others wherein the writ petition has been entertained and an interim order has been passed.

Connect it with Writ Petition No. 46652 of 2011.

Meanwhile, learned Standing Counsel may file counter affidavit.

Till the next date of listing, the operation of the impugned order dated 5.8.2011 passed by respondent no. 6 and the consequential orders dated 1.9.2011 and  16.8.2011 shall remain stayed. The respondents are restrained from making any payment to the newly appointed second ANMs from the fund of National Rural Health Scheme in case if they have been appointed.

Order Date :- 24.11.2011

OP