Smt. Begum Para vs State Of U.P. And 4 Others
2019 Latest Caselaw 2508 ALL

Citation : 2019 Latest Caselaw 2508 ALL
Judgement Date : 4 April, 2019

Allahabad High Court

Smt. Begum Para vs State Of U.P. And 4 Others on 4 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 5093 of 2019
 

 
Petitioner :- Smt. Begum Para
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Mohammad Waseem
 
Counsel for Respondent :- C.S.C.,Amit Shukla
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner contended that inspite of the order passed in Writ A No.17385 of 2018 (Smt. Begum Para Vs. State of U.P. and 4 others) decided on 21.8.2018, respondents are not paying the arrears of salary to the petitioner for the month of November 2017 and thereafter, from February, 2018 to September 2018.

Put up in the additional cause list on 25.4.2019. In the meanwhile, Amit Shukla, learned counsel for the respondents no.3 and 5 will seek instructions from the respondent departments.

Order Date :- 4.4.2019

Pramod Tripathi

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