Anju Pathak vs State Of U.P. And 4 Others
2015 Latest Caselaw 5700 ALL

Citation : 2015 Latest Caselaw 5700 ALL
Judgement Date : 23 December, 2015

Allahabad High Court

Anju Pathak vs State Of U.P. And 4 Others on 23 December, 2015

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 69343 of 2015
 

 
Petitioner :- Anju Pathak
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Niraj Tiwari
 
Counsel for Respondent :- C.S.C.,Syed Nadeem Ahmad
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

1. The petitioner was selected as Assistant Teacher in Junior High School and she was issued appointment letter on 20th of September, 2015 directing the petitioner to join within 10 days.

2. It is stated that the petitioner had some medical condition, therefore, she could not join during the stipulated period on the ground of her illness. In support of the said statement petitioner has filed several medical certificates.

3. Having regard to the facts and circumstances of the case, a direction is issued upon the 3rd respondent to consider the grievance of petitioner and pass an appropriate order after furnishing opportunity to her expeditiously preferably within a period of two months from the date of communication of a certified copy of this order.

4. The writ petition is disposed of.

Order Date :- 23.12.2015

LBY