Kumari Farhat Jahan vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 963 ALL

Citation : 2013 Latest Caselaw 963 ALL
Judgement Date : 16 April, 2013

Allahabad High Court

Kumari Farhat Jahan vs State Of U.P.& 4 Ors. on 16 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 20740 of 2013
 

 
Petitioner :- Kumari Farhat Jahan
 
Respondent :- State Of U.P.& 4 Ors.
 
Petitioner Counsel :- S.N.Singh,D.V.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that though the copy of the order dated 31.1.2013 passed by this Court in Writ Petition No. 5291 of 2013 has been served upon the District Minority Welfare Officer, Mau on 8.2.2013 but no decision has yet been taken on the said representation and by the impugned order the Manager of the Committee of Management has terminated the service of the petitioner.

Let learned Standing Counsel seek instruction and also file counter affidavit within two weeks.

Issue notice to respondent no. 5. The petitioner may take steps to serve the respondent no. 5 by registered post as well as by dasti summon.

List on 7.5.2013.

Any future appointment shall be subject to the decision of the writ petition.

Order Date :- 16.4.2013