Smt. Sita Rani @ Sita Devi vs State Of U.P. And 4 Others
2015 Latest Caselaw 1214 ALL

Citation : 2015 Latest Caselaw 1214 ALL
Judgement Date : 13 July, 2015

Allahabad High Court

Smt. Sita Rani @ Sita Devi vs State Of U.P. And 4 Others on 13 July, 2015

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - A No. - 37937 of 2015
 

 
Petitioner :- Smt. Sita Rani @ Sita Devi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- C.V.S. Raghuvansi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Learned counsel for the petitioner prays that he be permitted to amend the relief clause in the writ petition and challenge the order of the District Magistrate dated 9.6.2015 by which the services of the petitioner have been terminated.

Accordingly and on his request, this matter shall stand passed over today to be included in the list of fresh cases of the appropriate Court on 16.07.2015.

The Amendment Application may be filed in the meantime.

Order Date :- 13.7.2015

Arun K. Singh

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