Khatoon Begum vs State Of U.P. Through Secy. ...
2012 Latest Caselaw 3128 ALL

Citation : 2012 Latest Caselaw 3128 ALL
Judgement Date : 20 July, 2012

Allahabad High Court

Khatoon Begum vs State Of U.P. Through Secy. ... on 20 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3829 of 2012
 

 
Petitioner :- Khatoon Begum
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Petitioner Counsel :- Shivendra Pratap Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Sri Rahul Shukla, learned Standing Counsel has put in appearance for respondent nos.1 to 3.

It has been asserted that husband of the petitioner had died on 19.3.2011 and till date retiral dues have not been paid.

Issue notice to the respondent nos.4 and 5, returnable in four weeks.

Normal process and registered A.D. also.

Order Date :- 20.7.2012

A.Nigam

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