Dr. Smt. Deepti Gaur vs State Of U.P. And 4 Others
2014 Latest Caselaw 2675 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 34393 of 2014
 

 
Petitioner :- Dr. Smt. Deepti Gaur
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Rajesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

There are two prayers in this petition. One is for quashing the impugned order and second is to ensure payment in the light of the order dated 13.2.2013.

In the order impugned in this petition it has been made clear that for the days petitioner was present the exercise of making payment may be undertaken and for the days she was absent there should be no payment.

It is just a limited exercise which is to be carried out by the competent authority.

Learned Standing Counsel is to obtain instruction and to apprise this court on the next date that what time will be taken in completion of the exercise in terms of the order challenged before this court.

Put up this matter on 16th July, 2014, as fresh.

Order Date :- 8.7.2014

M.A.A.

( Rajan Roy, J.)       ( S.K. Singh, J.)