Smt. Sunita Devi vs State Of U.P.And Others
2012 Latest Caselaw 5826 ALL

Citation : 2012 Latest Caselaw 5826 ALL
Judgement Date : 3 December, 2012

Allahabad High Court

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

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54769 of 2012
 

 
Petitioner :- Smt. Sunita Devi
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- B.R.Sharma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Sri Diwakar Singh, Advocate filed Vakalatnama on behalf of respondent no. 4 be placed on record.

Ms. Suman Sirohi, learned Standing Counsel states that she has received instruction. On the basis of instruction, it is submitted that initially the petitioner applied under the B.P.L. category, thereafter on receipt of the complaint, a committee was formed, an inquiry was made and it was found that the petitioner did not fall under the B.P.L. category and, therefore, both the petitioner as well as respondent no.4 were considered under the A.P.L. category and since the respondent no. 4 was senior to the petitioner, she has been selected as an Aaganbari Karyakatri.

Learned Standing Counsel may bring all these facts by filing an affidavit.

Put up on 11.11.2012 as fresh.

Order Date :- 3.12.2012