Vineeta Yadav vs State Of U.P. And Others
2011 Latest Caselaw 4905 ALL

Citation : 2011 Latest Caselaw 4905 ALL
Judgement Date : 28 September, 2011

Allahabad High Court

Vineeta Yadav vs State Of U.P. And Others on 28 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 47573 of 2011
 

 
Petitioner :- Vineeta Yadav
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- J.N.Singh,Arimardan Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that the petitioner applied for the post of Aaganwadi Karyakatri, but instead of appointing her on the post of Aaganwadi Karyakatri, she has been appointed as Mini Aaganwadi Karyakatri.

On 15.9.2011, learned Standing Counsel was directed to seek instruction. He states that instruction has not been received despite the letter being sent to the concerned authority.

In view of the above, put up this case on 17.10.2011 as fresh. On the said date, the District Programme Officer, Firozabad is directed to show cause that why the petitioner has been appointed as Mini Aaganwadi Karyakatri failing which he will appear in person.

Order Date :- 28.9.2011