Sunita Tripathi vs State Of U.P. And 5 Others
2019 Latest Caselaw 2528 ALL

Citation : 2019 Latest Caselaw 2528 ALL
Judgement Date : 4 April, 2019

Allahabad High Court

Sunita Tripathi vs State Of U.P. And 5 Others on 4 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 5087 of 2019
 

 
Petitioner :- Sunita Tripathi
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Rajendra Prasad Tiwari,Smt Alpana Tiwari,Vinay Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Sanjay Kumar Singh
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioner. Learned Standing Counsel has accepted notices on behalf of respondent nos.1 to 4. Mr. Sanjay Kumar Singh, learned counsel, has accepted notices on behalf of respondents no.5 and 6.

The petitioner has filed the present writ petition challenging the order dated 09.8.2018 passed by the District Basic Education Officer, Kannauj.

Learned counsel for the petitioner contended that the order impugned is stigmatic in nature.

The matter requires consideration.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List in the 2nd week of July, 2019.

Order Date :- 4.4.2019

Pramod Tripathi