Smt. Renu Devi vs State Of U.P.And Others
2012 Latest Caselaw 5820 ALL

Citation : 2012 Latest Caselaw 5820 ALL
Judgement Date : 3 December, 2012

Allahabad High Court

Smt. Renu Devi vs State Of U.P.And Others on 3 December, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 59740 of 2012
 

 
Petitioner :- Smt. Renu Devi
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- V.K.Upadhyay,S.K.Agrahari
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

A counter affidavit has been filed by the respondent Annexure CA 8 indicating that the service provider has intimated the Land Conservation Officer, Gorakhpur by its letter dated 17.08.2012 that the appointment letter of the petitioner has been cancelled.

In view of the aforesaid, no relief can be granted to the petitioner.

The writ petition is dismissed.

Order Date :- 3.12.2012

(Tarun Agarwala, J.)

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