Smt. Anupma vs State Of U.P. And 2 Others
2019 Latest Caselaw 368 ALL

Citation : 2019 Latest Caselaw 368 ALL
Judgement Date : 1 March, 2019

Allahabad High Court

Smt. Anupma vs State Of U.P. And 2 Others on 1 March, 2019

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 3344 of 2019
 

 
Petitioner :- Smt. Anupma
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rafat Raza Khan
 
Counsel for Respondent :- C.S.C.,Madhur Prakash
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Shri R. R. Khan, counsel for petitioner; Standing Counsel for respondent Nos. 1 and 2; and Shri Madhur Prakash for respondent No.3.

Petitioner is an employee of respondent No.3 and is aggrieved by the audit report of Lok Lekha Samittee.

In regard to the same, he had moved a representation before Respondent No.2, which is pending consideration.

It is directed that respondent No.2 shall look into the grievance of petitioner and decide the same by reasoned and speaking order preferably within a period of three months from the date of production of certified copy of this order.

The writ petition is disposed of.

Order Date :- 1.3.2019

A.N. Mishra