Smt. Indrawati vs State Of U.P. And 3 Others
2014 Latest Caselaw 1929 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 28215 of 2014
 

 
Petitioner :- Smt. Indrawati
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Puneet Kumar Pandey,Sunil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Shiv Ram Pandey,Uma Nath Pande
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for the petitioner seeks to implead Rajendra Prasad as respondent no.5 in the array of the parties to the writ petition. He is permitted to do so. 

The dispute is with regard to appointment of the petitioner under Dying in Harness Provisions in an Intermediate Institution. The petitioner claims that she is the wife of the deceased employee whereas newly added respondent no.5 claims himself to be son of the first wife of the deceased.

Learned Standing Counsel represents respondent nos. 1,2 and 3. Respondent no.5 is represented by Sri Uma Nath Pandey, Advocate.

Issue notice to respondent no.4 returnable at an early date for which learned counsel for the petitioner will take steps within a week.

The respondents may file counter affidavit within  one month.

List thereafter.

Order Date :- 21.5.2014

SKM