Smt. Komal Verma vs State Of U.P. Thru Secy.Basic Edu. ...
2017 Latest Caselaw 1542 ALL

Citation : 2017 Latest Caselaw 1542 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Smt. Komal Verma vs State Of U.P. Thru Secy.Basic Edu. ... on 31 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 13132 of 2017
 

 
Petitioner :- Smt. Komal Verma
 
Respondent :- State Of U.P. Thru Secy.Basic Edu. Civil Sectt.Lucknow &Ors.
 
Counsel for Petitioner :- Shitla Prasad Tripathi,Ravi Kumar,Suvrat Tripathi
 
Counsel for Respondent :- C.S.C.,J.B.S. Rathore
 

 
Hon'ble Vivek Chaudhary,J.

The present writ petition has been filed by petitioner, sister of deceased for being appointed under U.P. Dying-in-Harness Rules. Learned counsel for petitioner has been asked to show the Rules under which appointment to sister of deceased can be given.

Learned counsel for petitioner prays for and is granted a week's time.

Put up on 04.07.2017 as fresh.

Order Date :- 31.5.2017

psd

(Vivek Chaudhary,J.)

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