Smt. Karuna Mishra vs C/M Sacred Heart Inter College ...
2012 Latest Caselaw 4192 ALL

Citation : 2012 Latest Caselaw 4192 ALL
Judgement Date : 14 September, 2012

Allahabad High Court

Smt. Karuna Mishra vs C/M Sacred Heart Inter College ... on 14 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4921 of 2012
 

 
Petitioner :- Smt. Karuna Mishra
 
Respondent :- C/M Sacred Heart Inter College Sitapur & Ors.
 
Petitioner Counsel :- Syed Aftab Ahmad,Illigible
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner is serving in a recognised intermediate college and, therefore, is required to be retired at the age of 62 years.

Sri Rahul Shukla, learned Government Advocate, prays for and is granted three weeks time from today to file counter affidavit.

Let notice be issued to respondent nos.1 and 2, returnable in three weeks.

Order Date :- 14.9.2012

A.Nigam

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