Smt. Kanak Lata Asthana vs State Of U.P. & Others
2014 Latest Caselaw 9519 ALL

Citation : 2014 Latest Caselaw 9519 ALL
Judgement Date : 3 December, 2014

Allahabad High Court

Smt. Kanak Lata Asthana vs State Of U.P. & Others on 3 December, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 72560 of 2011
 

 
Petitioner :- Smt. Kanak Lata Asthana
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- R.S. Shukla,C.K. Parekh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

During the pendency of the writ petition one of the three teachers, who were refused approval, has been granted approval whereas the petitioner's claim has not been considered. Therefore, an amendment application has been filed for bringing this fact on record and also an impleadment application has been filed for impleading Smt. Tara Gupta as respondent no.5 in the array of the parties to the writ petition.

Both the amendment and impleadment applications are allowed. Necessary incorporation be made in the array of the parties to the writ petition with regard to amendment and impleadment within a week.

Issue notice to the newly impleaded respondent no.5 for which learned counsel for the petitioners will take steps within a week.

Learned Standing Counsel may file counter affidavit to the amendment application within three weeks. The newly impleaded respondent no.5 may also file counter affidavit to the writ petition as well as the impleadment application within the aforesaid period.

List thereafter.

Order Date :- 3.12.2014

SKM

Case :- WRIT - A No. - 72560 of 2011

Petitioner :- Smt. Kanak Lata Asthana

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- R.S. Shukla,C.K. Parekh

Counsel for Respondent :- C.S.C.

Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc. Amendment Application No. 64865 of 2013)

Heard.

Allowed.