Munni Devi vs District Basic Education Officer ...
2012 Latest Caselaw 3334 ALL

Citation : 2012 Latest Caselaw 3334 ALL
Judgement Date : 31 July, 2012

Allahabad High Court

Munni Devi vs District Basic Education Officer ... on 31 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4014 of 2012
 

 
Petitioner :- Munni Devi
 
Respondent :- District Basic Education Officer Hardoi & Others
 
Petitioner Counsel :- Sarvesh Kumar Shukla
 
Respondent Counsel :- C.S.C.,Ajay Kumar,R.N. Gupta
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that for Mid Day Meal petitioner spent the huge amount. The amount has not been reimbursed.

Learned counsel wants to place on record the scheme/rule under which the petitioner is entitled to spend from her own pocket and thereafter claim reimbursement.

List as and when the document is filed.

Order Date :- 31.7.2012

A.Nigam

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