Meera Singh vs State Of U.P.Thru Prin.Secy. ...
2019 Latest Caselaw 4625 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13900 of 2019
 
Petitioner :- Meera Singh
 
Respondent :- State Of U.P.Thru Prin.Secy. Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Ashwini Kumar Tripathi,S.S. Rajawat
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shailendra Singh Rajawat, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel, while Sri Ajay Kumar, learned counsel has accepted notices on behalf of opposite party Nos.5 and 6.

By means of this writ petition, the petitioner has assailed the order dated 25.04.2019, passed by the respondent No.2, whereby the services of the petitioner have been dispensed with.

The submission of learned counsel for the petitioner is that in the impugned order the reference of one enquiry dated 12.03.2019 has been given but the petitioner has not been associated with such enquiry and she has not been given any opportunity of hearing, therefore, the order dated 25.04.2019 is non est in the eyes of law.

Learned counsel for the petitioner has further submitted that one enquiry was conducted in the month of June, 2016 and thereafter to the best of the information of the petitioner nothing adverse was found, therefore, the petitioner was paid selection grade but all of sudden the impugned order dated 25.04.2019 has been passed.

List this petition on 24.05.2019 as fresh to enable the learned counsel for the opposite parties to seek complete instructions in the matter.

Order Date :- 16.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]