Sarita Kumari vs State Of U.P. And 4 Others
2021 Latest Caselaw 3729 ALL

Citation : 2021 Latest Caselaw 3729 ALL
Judgement Date : 16 March, 2021

Allahabad High Court

Sarita Kumari vs State Of U.P. And 4 Others on 16 March, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 3040 of 2021
 

 
Petitioner :- Sarita Kumari
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Jay Prakash Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for the parties.

This petition at the behest of a contractual employee cannot be entertained in light of the judgment rendered by a Division Bench of the Court in Rajesh Bhardwaj Vs. Union of India [2019 (2) ADJ 830].

It is accordingly dismissed on that score.

Order Date :- 16.3.2021

Arun K. Singh

(Yashwant Varma, J.)

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