Anju Pal vs State Of U.P.,Thru. Secretary, ...
2012 Latest Caselaw 3903 ALL

Citation : 2012 Latest Caselaw 3903 ALL
Judgement Date : 31 August, 2012

Allahabad High Court

Anju Pal vs State Of U.P.,Thru. Secretary, ... on 31 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4585 of 2012
 

 
Petitioner :- Anju Pal
 
Respondent :- State Of U.P.,Thru. Secretary, Basic Education & Others
 
Petitioner Counsel :- J.P. Pandey
 
Respondent Counsel :- C.S.C.,Manish Mishra
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was appointed as Siksha Mitra by Village Education Committee to serve in Primary School, Gadariyanpurwa, Block Chinhat, District Lucknow. After taking permission the petitioner joined and completed B.Ed. course. Petitioner re-joined and has been continuously working since 24.7.2010, however, honorarium is not being paid.

Sri Manish Mishra, Advocate, has put in appearance for respondent nos.2 and 3 and prays for time to file counter affidavit.

Let respondent nos.4 and 5 be issued notice, returnable in four weeks.

In the meantime, counter affidavit be filed.

Order Date :- 31.8.2012

A.Nigam