Dr. Ujma Afzal & 23 Ors. vs State Of U.P. Through Prin. Secy. ...
2015 Latest Caselaw 445 ALL

Citation : 2015 Latest Caselaw 445 ALL
Judgement Date : 7 May, 2015

Allahabad High Court

Dr. Ujma Afzal & 23 Ors. vs State Of U.P. Through Prin. Secy. ... on 7 May, 2015

Bench: Shri Narayan Shukla, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 176 of 2015
 

 
Petitioner :- Dr. Ujma Afzal & 23 Ors.
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Medical & Health
 
Counsel for Petitioner :- Sandeep Dixit
 
Counsel for Respondent :- C.S.C.,Saurabh Lavania
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Rajan Roy,J.

As per direction of this court, learned Additional Chief Standing Counsel has placed the inquiry report before the court, whereas we are of the view that it is the State Government who is to take decision in the matter.

Considering the report dated 2.1.2015 (Annexure-9) as also the order dated 31.3.2015, we hereby direct the State Government to take decision in the matter within two weeks and place the same before this Court through necessary affidavit to pass an appropriate order.

List on 25.5.2015.

Order Date :- 7.5.2015

A.Nigam

(Rajan Roy,J.) (Shri Narayan Shukla,J.)