Dr. Smt. Shalini Agrawal vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 5368 ALL

Citation : 2013 Latest Caselaw 5368 ALL
Judgement Date : 3 September, 2013

Allahabad High Court

Dr. Smt. Shalini Agrawal vs State Of U.P.& 4 Ors. on 3 September, 2013

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 45784 of 2013
 

 
Petitioner :- Dr. Smt. Shalini Agrawal
 
Respondent :- State Of U.P.& 4 Ors.
 
Counsel for Petitioner :- Vijay Singh Kushwaha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Connect with Writ Petition No. 55847 of 2011.

Learned Standing Counsel has accepted notice for the respondents. He prays for and is granted a month's time to file counter affidavit. The petitioner shall have a week thereafter to file rejoinder affidavit.

List this matter along with connected writ petition.

In view of the Division Bench's decision of Lucknow Bench of this Court passed in Writ Petition (Service Bench) No. 1175 of 2009 on 22.12.2010, it is directed that the respondents shall ensure payment of full salary to the petitioners without making any deduction for the admissible holidays like Sunday and Gazetted holidays since June, 2013.

Order Date :- 3.9.2013