Namita Kashyap vs State Of U.P. And 14 Others
2015 Latest Caselaw 1196 ALL

Citation : 2015 Latest Caselaw 1196 ALL
Judgement Date : 13 July, 2015

Allahabad High Court

Namita Kashyap vs State Of U.P. And 14 Others on 13 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 38116 of 2015
 

 
Petitioner :- Namita Kashyap
 
Respondent :- State Of U.P. And 14 Others
 
Counsel for Petitioner :- Rakesh Pande
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Mohit Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard Sri Rakesh Pande, learned counsel for the petitioner and learned Counsel appearing for the respondents.

Petitioner before this Court seeks quashing of the order dated 2.7.2015 passed by respondent no.1 and a direction upon the respondents to prepare a combined select list in accordance with Rule 19 of the U.P.Cane Gazetted Services Rules, 1979. Issues of fact in the matter of inter-se seniority of cane employees have been raised. Petitioner has a statutory alternative remedy to approach before the U.P. Public Services Tribunal at the first instance.

Writ petition is dismissed with liberty to seek his remedy accordingly.

Order Date :- 13.7.2015

Ashish Pd.