Radhika Devi And Another vs Union Of India And Others
2012 Latest Caselaw 2190 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 62390 of 2011
 

 
Petitioner :- Radhika Devi And Another
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Akhilanand Mishra
 
Respondent Counsel :- A.S.G.I.,C.S.C.(2011/55979)
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. APPLICATION NO. 120565 OF 2012.

Learned counsel appearing on behalf of the petitioners submitted that the term of the contract has been expired. The Division Bench of the High Court, Lucknow Bench, Lucknow in the case of Dr. Devendra Pratap Singh and others vs. Union of India, reported in 2011 (7) ADJ 169 has held that the ANM is entitled to continue in service till the scheme continues and, therefore, the petitioners are entitled to continue and for a direction, the present application has been moved.

Learned Standing Counsel submitted that a week's time may be allowed to seek instruction.

List on 6.7.2012. In the meantime, the Chief Medical Officer, Siddharth Nagar may consider for the continuance of the engagement of the petitioners in the light of the aforesaid decision of the Division Bench of the High Court, Lucknow Bench, Lucknow.

Order Date :- 25.5.2012

OP