Smt. Parvesh Devi vs State Of U.P.And Others
2012 Latest Caselaw 5463 ALL

Citation : 2012 Latest Caselaw 5463 ALL
Judgement Date : 5 November, 2012

Allahabad High Court

Smt. Parvesh Devi vs State Of U.P.And Others on 5 November, 2012

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 51864 of 2012
 

 
Petitioner :- Smt. Parvesh Devi
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Ram Sanehi Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Supplementary affidavit filed today is taken on record.

Heard the learned counsel for the petitioner and the learned standing counsel appearing for the State.

The petitioner's prayer for appointment on the post of Aganbari Sahayika cannot be considered in the light of the fact that respondent Nos.4 and 5 has already been appointed on the said post and their appointment orders have not been questioned by the petitioner.

The writ petition is dismissed

Order Date :- 5.11.2012

AKJ

(Tarun Agarwala,J.)

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