Lalita Devi vs State Of U.P. And Others
2019 Latest Caselaw 89 ALL

Citation : 2019 Latest Caselaw 89 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Lalita Devi vs State Of U.P. And Others on 25 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 1809 of 2010
 

 
Petitioner :- Lalita Devi
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Vishnu Shankar Gupta
 
Counsel for Respondent :- C.S.C.,Ravi Shankar Prasad
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner relied upon a judgement delivered by coordinate Bench of this Court in Service Single No.23906 of 2018 (Noopur Srivastava Vs. State of U.P. and others) decided on 27.8.2018 as well as the order passed in Special Appeal Defective No.673 of 2018 (State of U.P. and others Vs. Noopur Srivastava), decided on 3.1.2019. The pleadings have already been exchanged between the parties and the matter is pertaining to the appointment of the petitioner on compassionate ground.

Put up for admission/final disposal on 06.3.2019 in the additional cause list.

Order Date :- 25.2.2019

Pramod Tripathi