Smt. Seema Devi vs The Director Of Child Development ...
2012 Latest Caselaw 6165 ALL

Citation : 2012 Latest Caselaw 6165 ALL
Judgement Date : 19 December, 2012

Allahabad High Court

Smt. Seema Devi vs The Director Of Child Development ... on 19 December, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 66857 of 2012
 

 
Petitioner :- Smt. Seema Devi
 
Respondent :- The Director Of Child Development Nutrition Govt. And Ors.
 
Petitioner Counsel :- Rama Shanker Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala, J.

The respondent no. 5 has been appointed on the post of "Anganwari Karyakrti. The petitioner being aggrieved by the appointment, respondent no. 5 on the said post has filed the the present writ petition. In the opinion of the Court, the petitioner should file a complaint before the Authority concerned questioning the appointment of respondent no. 5. If such an application is made, the Authority concerned will decide the petitioner's representation by a reasoned and speaking order after hearing of concerned parties within three months from the date of production of a certified copy of the order. The writ petition is disposed of.

Order Date :- 19.12.2012

Vinod.

( Tarun Agarwala, J.)