Khairul Nisha vs State Of U.P. And Others
2011 Latest Caselaw 4265 ALL

Citation : 2011 Latest Caselaw 4265 ALL
Judgement Date : 1 September, 2011

Allahabad High Court

Khairul Nisha vs State Of U.P. And Others on 1 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 50202 of 2011
 

 
Petitioner :- Khairul Nisha
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- A.K.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is working as Aaya in Rajkiya Bal Grih, Balak, Varanasi. She has been transferred from Varanasi to Allahabad.

Learned counsel for the petitioner submitted that she is a Class IV employee and getting nominal salary and in case if she will be transferred from Varanasi to Allahabad, it is difficult for her to maintain at Allahabad.

Put up on Tuesday i.e. on 6.9.2011 as fresh. Meanwhile, learned Standing Counsel may seek instruction in the matter that why she has been transferred from Varanasi to Allahabad.

Order Date :- 1.9.2011

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