Smt. Manju Kumari vs State Of U.P. Through Secy. Deptt. ...
2013 Latest Caselaw 2694 ALL

Citation : 2013 Latest Caselaw 2694 ALL
Judgement Date : 23 May, 2013

Allahabad High Court

Smt. Manju Kumari vs State Of U.P. Through Secy. Deptt. ... on 23 May, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 6002 of 2012
 

 
Petitioner :- Smt. Manju Kumari
 
Respondent :- State Of U.P. Through Secy. Deptt. Of Bal Vikas Evam Pushtah
 
Petitioner Counsel :- Laxmi Mohan Khare,Naresh Kumar Pathak
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

(C.M.A.No.49520 of 2013)

Application is allowed.

Postal address of respondent no.2 as given in the application, be considered.

Let the necessary amends be made by the learned counsel for the applicant during the course of the day.

Let notice be issued at the given address, returnable in six weeks.

Order Date :- 23.5.2013

A.Nigam

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