Smt. Kranti Devi vs State Of U.P. & Others
2012 Latest Caselaw 3499 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 33185 of 2012
 

 
Petitioner :- Smt. Kranti Devi
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- D.K. Tiwari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Vide order dated 16.7.2012, the Court has asked the learned Standing Counsel to seek instruction whether any final decision has been taken on the recommendation for the appointment of Aaganwadi workers. The matter was taken up on 1.8.2012. Learned Standing Counsel stated that he could not receive the instruction. On his request the matter was posted on 6.8.2012. On 6.8.2012 learned Standing Counsel stated that despite the fax message being sent to the concerned officer, no instruction has been received and it was posted on 13.8.2012. Today, Sri Virendra Kumar Yadav, learned Standing Counsel states that instruction could not be received.

Put up on 21.8.2012 as fresh. In case if the instruction sought is not provided, the respondent no. 5-Child Development Project Officer, Jalaun at Orai shall appear in person.

Order Date :- 13.8.2012

OP