Reena Pandey vs State Of U.P. And 5 Ors
2014 Latest Caselaw 7947 ALL

Citation : 2014 Latest Caselaw 7947 ALL
Judgement Date : 31 October, 2014

Allahabad High Court

Reena Pandey vs State Of U.P. And 5 Ors on 31 October, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 57906 of 2014
 

 
Petitioner :- Reena Pandey
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- R.C. Dwivedi
 
Counsel for Respondent :- C.S.C.,Tariq Maqbool Khan
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the petitioner and learned standing counsel for the respondents.

The petitioner is aggrieved by the selection of respondent no. 6 as Shiksha Mitra.

Though a period of more than 8 years has lapsed yet considering the allegations of fraud in the same and to allay the same, the writ petition is disposed of with a direction to the District Magistrate,Kushinagar (Respondent no. 3) to consider and decide the pending representation of the petitioner strictly in accordance with law after giving due opportunity of hearing to the concerned parties within a period of two months from the date a certified copy of this order is produced before him.

With the aforesaid observations, the writ petition is disposed of.

Order Date :- 31.10.2014

SKS