Dr. Kalpana Gaur vs Stater Of U.P. And 2 Ors.
2017 Latest Caselaw 2181 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 25969 of 2017
 

 
Petitioner :- Dr. Kalpana Gaur
 
Respondent :- Stater Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Arti Raje
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Heard Ms. Arti Raje, learned counsel for the petitioner and learned standing counsel for the State respondents.

In substance, the petitioner appears to be aggrieved by non-inclusion of her name in the absorption list dated 18.05.2017, issued by the Director of Higher Education, Sarojani Naidu Marg, Allahabad.

It is contended by learned counsel for the petitioner that the facts of the case are identical to the facts involved in Writ-A No.27047 of 2017 (Dr. Shashibala Singh vs. State of U.P. and 2 Others) which has not been disputed by learned counsel for the respondents.

Issue notice.

Notices on behalf of respondents no. 1 and 2 have been accepted by the office of learned Chief Standing Counsel, therefore notice need not be served again to the aforesaid respondents.

Issue notice to respondent no. 3 through registered post returnable at an early date.

Steps be taken within two weeks.

List thereafter along with the records of Writ-A No.27047 of 2017 ( Dr. Shashibala Singh vs. State of U.P. and 2 Others).

Counter affidavit may be filed by the next date of listing.

Order Date :- 10.7.2017

Swati