Smt. Shyamwati,Aganwadi Worker vs State Of U.P.Thru.It'S Secy. And ...
2014 Latest Caselaw 1528 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 26391 of 2012
 

 
Petitioner :- Smt. Shyamwati,Aganwadi Worker
 
Respondent :- State Of U.P.Thru.It'S Secy. And Others
 
Counsel for Petitioner :- V.B.Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

In Re; Impleadment Application no.119784 of 2013.

Impleadment application filed by the petitioner seeks impleadment of one Smt. Tarunnam Begam, Child Development Project ( Pariyojna ) officer, Bilaspur, District Rampur on the basis that she acted malafide.The allegation of malice have been levelled against her.

This application for impleadment is allowed on the undertaking of the petitioner that if the allegations levelled against the newly impleaded respondent are proved  to be incorrect or false, cost of a  sum of Rs. 15,000/- shall be imposed on the petitioner. 

Let necessary amendments be carried out  within two days. 

Issue notice to newly impleaded respondent for which learned counsel for the petitioner shall take necessary steps within one week.

Order Date :- 5.5.2014

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(Attau Rahman Masoodi J. )