Usha Yadav vs State Of U.P. Thru' Secretary & ...
2012 Latest Caselaw 2 ALL

Citation : 2012 Latest Caselaw 2 ALL
Judgement Date : 6 April, 2012

Allahabad High Court

Usha Yadav vs State Of U.P. Thru' Secretary & ... on 6 April, 2012

Bench: Arun Tandon




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 17168 of 2012
 

 
Petitioner :- Usha Yadav
 
Respondent :- State Of U.P. Thru' Secretary & Others
 
Petitioner Counsel :- Anwar Ali
 
Respondent Counsel :- C.S.C.,K.S.Kushwaha,Mahesh Narain Singh
 

 
Hon'ble Arun Tandon,J.

Heard and perused the record.

In my opinion, the grievance of the petitioner in the matter of Prerak can be appropriately examined by respondent no. 2 at the first instance.

Accordingly, the present writ petition is disposed of with liberty to the petitioner to make a representation, along with a certified copy of this order, ventilating all the grievances before the aforesaid respondent within two weeks from today. On such a representation being made, the said respondent shall call for the records and shall pass a reasoned and speaking order, preferably within eight weeks thereafter.

Order Date :- 6.4.2012

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