Smt. Khairun Nisha vs State Of U.P. And 3 Others
2016 Latest Caselaw 4561 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 10699 of 2016
 

 
Petitioner :- Smt. Khairun Nisha
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anuradha Sundaram,Rashmi Tripathi
 
Counsel for Respondent :- C.S.C.,J B Singh,Mangla Prasad Rai
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the petitioner that the petitioner was appointed on 07.04.1953 and was confirmed on 01.04.1957.

Learned counsel for the petitioner has drawn the attention of the Court to paragraph no.5 of the counter affidavit wherein it is mentioned that the petitioner's husband was confirmed on 07.04.1964. However, in the document, which has been annexed as Annexure CA-1 to the counter affidavit, it is mentioned that he was confirmed on 01.04.1957.

However, in reply to the submission of the learned counsel for the petitioner, learned counsel for the Corporation seeks adjournment.

Learned counsel for the Corporation is directed to produce the original document, of which photocopy has been filed as Annexure CA-1 to the counter affidavit on the next date fixed.

List this case among top ten cases on 17.08.2016 with liberty to the learned counsel for the petitioner to make a mention to take up the case out of turn.

Order Date :- 27.7.2016

AU