Manoj Devi vs State Of U.P.And Others
2012 Latest Caselaw 5356 ALL

Citation : 2012 Latest Caselaw 5356 ALL
Judgement Date : 30 October, 2012

Allahabad High Court

Manoj Devi vs State Of U.P.And Others on 30 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54772 of 2012
 

 
Petitioner :- Manoj Devi
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Rajesh Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner has been working as a duly selected and appointed Aaganwabri Karyakatri since 14.11.2011. When the petitioner has not been paid honorarium, the petitioner moved an application before the District Magistrate, Moradabad on 24.8.2012. When it came to the knowledge of the Bal Vikas Pariyojna Adhikari about the application, he stopped taking work from the petitioner.

Let learned Standing Counsel may seek instruction in the matter.

Put up on 7.11.2012 as fresh.

Order Date :- 30.10.2012

Download the LatestLaws.com Mobile App