Smt. Meera Kumari vs State Of U.P. Thru Director Child ...
2012 Latest Caselaw 6154 ALL

Citation : 2012 Latest Caselaw 6154 ALL
Judgement Date : 19 December, 2012

Allahabad High Court

Smt. Meera Kumari vs State Of U.P. Thru Director Child ... on 19 December, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66913 of 2012
 

 
Petitioner :- Smt. Meera Kumari
 
Respondent :- State Of U.P. Thru Director Child Dev.& Nutrition & Ors.
 
Petitioner Counsel :- Pankaj Srivastava
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala, J.

The petitioner contends that even though she was appointed as a Mukhya Sewika, her services, has not been confirmed and nor she has been given her seniority. In this regard, the petitioner may make a representation before the Authority concerned. If such a representation is made, the Authority concerned will consider and decide the matter by a reasoned and speaking order within three months from the date of production of a certified copy of the order.

The writ petition is accordingly disposed of.

Order Date :- 19.12.2012.

Vinod.

(Tarun Agarwala, J.)

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