Smt. Prakashwati W/O Shiv Sharan ... vs State Of U.P. Thru Secy. Sec. ...
2016 Latest Caselaw 1015 ALL

Citation : 2016 Latest Caselaw 1015 ALL
Judgement Date : 28 March, 2016

Allahabad High Court

Smt. Prakashwati W/O Shiv Sharan ... vs State Of U.P. Thru Secy. Sec. ... on 28 March, 2016

Bench: Satyendra Singh Chauhan, Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 665 of 2009
 

 
Appellant :- Smt. Prakashwati W/O Shiv Sharan Singh ( S/S 7878/2007 )
 
Respondent :- State Of U.P. Thru Secy. Sec. Education & Ors.
 
Counsel for Appellant :- Manish Kumar
 
Counsel for Respondent :- C.S.C.,P.K.Singh 'Bisen'
 

 
Hon'ble Satyendra Singh Chauhan,J.

Hon'ble Ritu Raj Awasthi,J.

Learned standing counsel is directed to seek instructions as to whether two posts which have been sanctioned by means of letter dated 18.7.1991 had been accorded financial sanction at any point of time, more particularly from 2008 when the regular Principal had retired and officiating Principal has been allowed to continue and on the resultant vacancy, the appellant has been allowed to continue.

List after ten days.

Order Date :- 28.3.2016

Santosh/-