Munni Devi vs District Magistrate Bahraich & ...
2012 Latest Caselaw 3470 ALL

Citation : 2012 Latest Caselaw 3470 ALL
Judgement Date : 9 August, 2012

Allahabad High Court

Munni Devi vs District Magistrate Bahraich & ... on 9 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4181 of 2012
 

 
Petitioner :- Munni Devi
 
Respondent :- District Magistrate Bahraich & Ors.
 
Petitioner Counsel :- Lallo Ji Maurya
 
Respondent Counsel :- C.S.C.,Ghaus Beg
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that even though the petitioner was serving on contract basis, however, a stigmatic order could not have been passed without affording opportunity of hearing to the petitioner.

Sri Gaus Beg, Advocate has put in appearance for respondent no.4.

Respondent nos.1 to 3 would be represented by Sri Rahul Shukla, learned Standing Counsel.

Issue notice to respondent no.5, returnable in four weeks.

List alongwith Writ Petition No.4054(SS) of 2012.

Order Date :- 9.8.2012

A.Nigam

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