Smt. Pramila Gupta vs State Of U.P. And 2 Others
2019 Latest Caselaw 2582 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 5182 of 2019
 

 
Petitioner :- Smt. Pramila Gupta
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Prabha Shanker Pandey
 
Counsel for Respondent :- C.S.C.,Jai Krishna Tiwari
 

 
Hon'ble Prakash Padia,J.

Heard Prabha Shanker Pandey, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent no.1. Mr. J. K. Tiwari, learned counsel, has accepted notices on behalf of respondent nos.2 and 3.

The petitioner has preferred the present writ petition with the prayer to issue a mandamus directing the respondents authorities to include the name of the petitioner's husband namely Dev Dutt Arya in the pension records and some other records of service as nominee.

It is contended by learned counsel for the District Basic Education Officer, Ghaziabad, that inspite of the time granted to the petitioner to submit papers till date necessary papers were not submitted by her.

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 3rd week of July, 2019.

Order Date :- 5.4.2019

Pramod Tripathi