Smt. Anju Lata vs State Of U.P. And Others
2019 Latest Caselaw 2290 ALL

Citation : 2019 Latest Caselaw 2290 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Smt. Anju Lata vs State Of U.P. And Others on 2 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 63197 of 2010
 

 
Petitioner :- Smt. Anju Lata
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- R. P. Dubey,M.P. Yadav,R.N. Tripathi
 
Counsel for Respondent :- C. S. C.,Ashok Kumar Singh,Manu Singh,Sanjay Dwivedi
 

 
Hon'ble Prakash Padia,J.

Mr. M. P. Yadav, learned counsel for the petitioner contended that after the appointment of the petitioner on the post of Shiksha Mitra, the petitioner started getting her salary. In the meanwhile a writ petition was filed by one Km. Sangeeta Pandey being Writ A No.1853 of 2009. In the said writ petition, an interim order was granted by this Court on 23.1.2009. After the aforesaid interim order, the salary of the petitioner was stopped.

List in the month of July, 2019 for final disposal along-with connected petition.

Order Date :- 2.4.2019

Pramod Tripathi

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