Reena Chaturvedi vs State Of U.P. And 3 Ors
2014 Latest Caselaw 6693 ALL

Citation : 2014 Latest Caselaw 6693 ALL
Judgement Date : 19 September, 2014

Allahabad High Court

Reena Chaturvedi vs State Of U.P. And 3 Ors on 19 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 50474 of 2014
 

 
Petitioner :- Reena Chaturvedi
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Vinod Kumar Singh,I.S. Singh
 
Counsel for Respondent :- C.S.C.,Shrawan Kumar Pandey
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

The petitioner seeks a direction upon respondent no. 2 for correction of her name in the TET Certificate dated 25.11.2011 wherein the name of the petitioner has been incorrectly shown. She has further prayed that she may be allowed provisionally to participate in the counseling of Basic Teachers (Primary) which is under way.

Keeping in view the peculiar facts of the case, Respondent no. 4 is directed to allow the petitioner provisionally to participate in the counseling. However, her result shall be subject to final decision taken by the Madhymik Shiksha Parisad on her application moved for correction of her name. This order is restricted to the facts of this case.

Learned standing counsel seeks time to file counter affidavit within three weeks. Rejoinder affidavit, if any, shall be filed within a week thereafter.

List in the week commencing 1.12.2014.

Order Date :- 19.9.2014

SKS