Smt. Usha Devi vs State Of U.P. And Others
2011 Latest Caselaw 4808 ALL

Citation : 2011 Latest Caselaw 4808 ALL
Judgement Date : 23 September, 2011

Allahabad High Court

Smt. Usha Devi vs State Of U.P. And Others on 23 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 55719 of 2011
 

 
Petitioner :- Smt. Usha Devi
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rakesh Prasad,Mahendra Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that despite the order dated 31.12.2010 passed by the District Programme Officer, Sant Ravidas Nagar, Bhadohi directing the Bal Vikas Pariyojana Adhikari to cancel the appointment of respondent no. 6-Smt. Rita Devi, Smt. Rita Devi is being allowed to work and the claim of the petitioner has not been considered.

Learned Standing Counsel is directed to seek instruction in the matter.

Put up on 28.9.2011 as fresh.

Order Date :- 23.9.2011

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