Smt. Neelam Gupta vs District Judge Lucknow And ...
2016 Latest Caselaw 4979 ALL

Citation : 2016 Latest Caselaw 4979 ALL
Judgement Date : 8 August, 2016

Allahabad High Court

Smt. Neelam Gupta vs District Judge Lucknow And ... on 8 August, 2016

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- SERVICE SINGLE No. - 15347 of 2016
 

 
Petitioner :- Smt. Neelam Gupta
 
Respondent :- District Judge Lucknow And Another
 
Counsel for Petitioner :- Brijesh Kumar
 
Counsel for Respondent :- U.N. Misra,Gaurav Mehrotra
 

 
Hon'ble Rajan Roy,J.

None appears for the petitioner.

Sri Gaurav Mehrotra states that as per decision of the District Judge, the petitioner's representation has been allowed and she has been granted the benefit of gratuity and pension.

In view of aforesaid, the writ petition is disposed of. If the petitioner is further aggrieved, she may approach the District Judge by means of filing a fresh representation.

The writ petition is disposed of in the aforesaid terms.

Order Date :- 8.8.2016

Vijay

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