Smt. Geeta Yadav vs State Of U.P. & Others
2011 Latest Caselaw 6140 ALL

Citation : 2011 Latest Caselaw 6140 ALL
Judgement Date : 24 November, 2011

Allahabad High Court

Smt. Geeta Yadav vs State Of U.P. & Others on 24 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66052 of 2011
 

 
Petitioner :- Smt. Geeta Yadav
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.R. Singh,Rajesh Maurya
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned Standing Counsel states that the instruction has not been received.

On his request, put up on 1.12.2011 as fresh. Meanwhile, the respondents are restrained to proceed for the fresh appointment in pursuance of the advertisement dated 29.8.2011 provided the petitioner's appointment has not been cancelled and still survives.

Order Date :- 24.11.2011

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