Smt. Sarita vs State Of U.P. And Others
2011 Latest Caselaw 4986 ALL

Citation : 2011 Latest Caselaw 4986 ALL
Judgement Date : 30 September, 2011

Allahabad High Court

Smt. Sarita vs State Of U.P. And Others on 30 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 57728 of 2011
 

 
Petitioner :- Smt. Sarita
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Arun Kumar Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner has been appointed as an Aaganwadi Karyakatri after the selection on merit. Thereafter, the petitioner's selection has been cancelled.

The contention of the petitioner is that without giving any opportunity, the appointment has been cancelled. The petitioner, by the letter dated 15.4.2011, sought the copy of the order by which the appointment has been cancelled but the same has not been provided till date.

Learned Standing Counsel is directed to seek instruction in the matter and produce the copy of the order by which the appointment of the petitioner has been cancelled.

Put up on 17.10.2011 as fresh.

Order Date :- 30.9.2011