Nasreen Athar vs State Of U.P. And 2 Others
2019 Latest Caselaw 1670 ALL

Citation : 2019 Latest Caselaw 1670 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Nasreen Athar vs State Of U.P. And 2 Others on 26 March, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 2185 of 2019
 

 
Petitioner :- Nasreen Athar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Istiyaq Ali,Ashok Pandey
 
Counsel for Respondent :- C.S.C.,Mrigraj Singh
 

 
Hon'ble Prakash Padia,J.

The petitioner has preferred the present writ petition challenging the order of suspension dated 21.11.2017.

Vide order dated 26.2.2019, learned counsel for the respondents was granted time to seek instructions in the matter. Today instruction received by learned counsel for the respondents was placed before the Court, the same is taken on record.

From perusal of the same it appears that an order dated 1.3.2019 has been passed by the District Basic Education Officer, Jaunpur, terminating the services of the petitioner.

In view of the same, no relief could be granted to the petitioner in so far as the present writ petition is concerned.

The writ petition is dismissed. The petitioner is free to challenge the order dated 1.3.2019 passed by the District Basic Education Officer, Jaunpur, before the appropriate forum.

Order Date :- 26.3.2019

Pramod Tripathi