Smt. Divya Singh vs State Of U.P.Thru ...
2012 Latest Caselaw 3352 ALL

Citation : 2012 Latest Caselaw 3352 ALL
Judgement Date : 1 August, 2012

Allahabad High Court

Smt. Divya Singh vs State Of U.P.Thru ... on 1 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4068 of 2012
 

 
Petitioner :- Smt. Divya Singh
 
Respondent :- State Of U.P.Thru Prin.Secy.Deptt.Of Medical Education &4ors
 
Petitioner Counsel :- Hemant Kumar Misra,Arti Ganguly
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

In view of averments made in para nos.12 and 13 of the writ petition to the effect that transfer of the petitioner has been actuated on account of malice triggered on account of a complaint made by husband of the petitioner against respondent no.2, issue notice to respondents, returnable on 04.9.2012.

It has been asserted that the petitioner is still working and holds charge.

If that be so, status quo would be maintained till the next date of listing.

Order Date :- 1.8.2012

A.Nigam

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