Smt. Santosh Murdia vs State Of U.P.Through Its Prin. ...
2012 Latest Caselaw 1403 ALL

Citation : 2012 Latest Caselaw 1403 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Smt. Santosh Murdia vs State Of U.P.Through Its Prin. ... on 4 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1528 of 2010
 

 
Petitioner :- Smt. Santosh Murdia
 
Respondent :- State Of U.P.Through Its Prin. Secy. Housing And Urban Devp.
 
Petitioner Counsel :- Rakesh Srivastava
 
Respondent Counsel :- C.S.C.,Anuj Kudesia
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel prays for and is granted to weeks and no more time to seek instruction as to why the DPC has not been held since 2010 though the post has been created.

List again.

Order Date :- 4.5.2012

Tanveer/Suresh

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