Ms.Sangya Dwivedi vs State Of U.P.Through Secy.
2015 Latest Caselaw 3445 ALL

Citation : 2015 Latest Caselaw 3445 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Ms.Sangya Dwivedi vs State Of U.P.Through Secy. on 26 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6784 of 2001
 

 
Petitioner :- Ms.Sangya Dwivedi
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- M.A.Siddiqui,Sapna Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Standing Counsel has raised a preliminary objection regarding maintainability of the present writ petition on the ground that earlier writ petition filed by the petitioner i.e. writ petition no. 3599 (SS) of 2001:Km. Sangya Deivedi Vs. The Additional Direction (Madhyamik Shiksha) U.P. Allahabad and others had already been dismissed as not pressed as the petitioner showed his inclination to pursue the departmental remedy. The instant writ petition has been filed with the same relief immediately after making a representation, which cannot be said to be availing of statutory remedy.

Learned Counsel for the petitioner prays for and is granted 24 hours time to look into this aspect.

Put up tomorrow i.e. 27.10.2015.

Order Date :- 26.10.2015

Arvind