Anita Bhardwaj vs State Of U P And 4 Others
2021 Latest Caselaw 2598 ALL

Citation : 2021 Latest Caselaw 2598 ALL
Judgement Date : 18 February, 2021

Allahabad High Court

Anita Bhardwaj vs State Of U P And 4 Others on 18 February, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 2201 of 2021
 

 
Petitioner :- Anita Bhardwaj
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Siddharth Khare,Shri Ashok Khare, Sr. Advocate
 
Counsel for Respondent :- C.S.C.,Hemendra Kumar Mishra
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for parties.

Bearing in mind the fact that the petitioner's engagement with the respondents was on contractual basis and in light of the judgment rendered by a Division Bench of this Court in Rajesh Bhardwaj Vs. Union of India [2019 (2) ADJ 830], the Court finds no justification to entertain this petition.

Accordingly, the writ petition is dismissed as not maintainable.

Order Date :- 18.2.2021

Vivek Kr.

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