Citation : 2014 Latest Caselaw 4044 ALL
Judgement Date : 5 August, 2014
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 40189 of 2014 Petitioner :- Neha Singh Respondent :- The Union Of India Thru Secy. And 2 Others Counsel for Petitioner :- Swarn Kumar Srivastava,Anil Kumar Srivastava Counsel for Respondent :- A.S.G.I.,A.N. Roy Hon'ble Sheo Kumar Singh,J.
Hon'ble Dinesh Maheshwari,J.
The objection of Sri A.N. Roy, learned counsel for respondent that petitioner is to approach Central Administrative Tribunal is justified.
Accordingly this petition is disposed of with the liberty so available to the petitioner.
Smt. Archhana Mishra, learned Advocate appeared for Union of India.
Order Date :- 5.8.2014
M.A.A.
(Dinesh Maheshwari, J.) ( S.K. Singh, J.)
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