Smt. Deep Mala Devi vs State Of U.P. And Others
2011 Latest Caselaw 5017 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 56878 of 2011
 

 
Petitioner :- Smt. Deep Mala Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajesh Kumar Singh,H.C.Singh
 
Respondent Counsel :- C.S.C.,S.A.Lari
 

 
Hon'ble Arun Tandon,J.

Heard learned counsel for the petitioner, Sri S.A. Lari, learned counsel for respondent No.5 and learned Standing Counsel for the State.

The grievance of the petitioner in the matter of appointment of respondent No.5 as Aganwari Karyakatri on the allegation that she has produced forged income certificate needs to be examined by the District Magistrate, respondent No.2, at the first instance.

Accordingly, the writ petition is disposed of finally by providing that the petitioner may make a representation, ventilating all her grievances, supported by such documents, as may be advised, before respondent No.2 within two weeks from today, along with a certified copy of this order. On such representation being made, respondent No.2 shall consider and decide the same, in accordance with law, by means of a reasoned and speaking order, preferably within four weeks from the date the representation is made, after affording opportunity of hearing to the parties.

Order Date :- 10.10.2011

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