Smt.Leelawati Verma vs State Of U.P. Through Its ...
2015 Latest Caselaw 5525 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3353 of 2010
 

 
Petitioner :- Smt.Leelawati Verma
 
Respondent :- State Of U.P. Through Its Secy.Dept.Of Secondary Edu. & Ors
 
Counsel for Petitioner :- Anurag Kumar Singh
 
Counsel for Respondent :- C.S.C.,Dr.L.P. Mishra,H.S.Jain
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Vide order dated 8.12.2015, Sri Dipanshu Das, Counsel for the opposite party was directed to seek instructions with regard to grant of selection grade of the pay scale to the petitioner.

On the basis of instructions, Sri Dipnashu Das submits that as per Government Order dated 20.12.2001, a person having unblemished  service of ten years is only entitle for grant of selection grade. As the petitioner has been awarded punishment and has not unblemished record, as such she has not been granted selection grade.

Sri Dipashu Das is directed to bring on record the aforesaid facts alongwith relevant documents within two weeks.

List in the week commencing 18th January, 2016.

Order Date :- 17.12.2015

MH/-