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Km. Suman Upadhyay vs State Of U.P. Through Its Secy. ...
2012 Latest Caselaw 3961 ALL

Citation : 2012 Latest Caselaw 3961 ALL
Judgement Date : 4 September, 2012

Allahabad High Court
Km. Suman Upadhyay vs State Of U.P. Through Its Secy. ... on 4 September, 2012
Bench: Ajai Lamba



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4639 of 2012
 

 
Petitioner :- Km. Suman Upadhyay
 
Respondent :- State Of U.P. Through Its Secy. Basic Edu.Civil Sectt.& Ors.
 
Petitioner Counsel :- Dhirendra Kumar Mishra
 
Respondent Counsel :- C.S.C.,J.B.S. Rathor
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner asserts that although the petitioner has been serving as Siksha Mitra, honorarium is not being paid.

Sri J.B.S. Rathour, Advocate has put in appearance for respondent no.3.

Respondent nos.1 and 2 would be represented by Sri Pankaj Patel, learned Government Advocate.

Issue notice to respondent nos.4 and 5, returnable in three weeks.

Order Date :- 4.9.2012

A.Nigam

 

 

 
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