Amita Kushwaha vs Union Of India Through Its ...
2019 Latest Caselaw 1134 ALL

Citation : 2019 Latest Caselaw 1134 ALL
Judgement Date : 13 March, 2019

Allahabad High Court

Amita Kushwaha vs Union Of India Through Its ... on 13 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3479 of 2018
 

 
Petitioner :- Amita Kushwaha
 
Respondent :- Union Of India Through Its Secretary Human Resources Development Ministry And 5 Ors.
 
Counsel for Petitioner :- Ghan Shyam Maurya,Abhay Singh
 
Counsel for Respondent :- C.S.C.,Chandra Prakash Pandey,Rajesh Tripathi,Shashi Kant Verma
 

 
Hon'ble Prakash Padia,J.

Learned counsel for the petitioner contended that examination in question is going to be held w.e.f. 15.3.2019. Today the matter was taken up under the heading of mentioned cases.

Mr. Chandra Prakash Pandey, Advocate, has sent illness slip.

Since the matter is urgent, put up this matter in the additional cause list on 14.3.2019. Learned counsel for the petitioner will inform learned counsel for the respondents in writing regarding this order today itself.

Order Date :- 13.3.2019

Pramod Tripathi