Smt. Kranti Devi vs State Of U.P. & Others
2012 Latest Caselaw 3600 ALL

Citation : 2012 Latest Caselaw 3600 ALL
Judgement Date : 21 August, 2012

Allahabad High Court

Smt. Kranti Devi vs State Of U.P. & Others on 21 August, 2012

Bench: Rajes Kumar




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.

Sri Virendra Kumar Yadav, learned Standing Counsel states that as per instruction, the selection of the petitioner was found correct but in view of the ban imposed by the State Government the appointment could not be made.

Learned Standing Counsel may file counter affidavit within one week in this regard.

List on 29.8.2012 before the appropriate Bench. It may not be treated as tied up or part heard to this Bench.

Order Date :- 21.8.2012

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