Allahabad High Court
Smt. Suprabha K vs State Of U.P. And Others on 10 August, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - A No. - 47142 of 2010 Petitioner :- Smt. Suprabha K Respondent :- State Of U.P. And Others Petitioner Counsel :- S. P. Sharma Respondent Counsel :- C. S. C. Hon'ble Dilip Gupta,J.
The sole relief prayed for by the petitioner is that the representation dated 19.6.2010 filed before the Chief Medical Officer, Banda for fixation of petitioner's salary pursuant to the Government Order dated 22.5.2007 may be decided.
Learned Standing Counsel appearing for the respondents states that the said representation of the petitioner shall be decided expeditiously.
In view of the aforesaid, the writ petition is disposed of with a direction to the Chief Medical Officer, Banda to decide the representation filed by the petitioner expeditiously preferably within a period of three months from the date of filing of the certified copy of this order before the Chief Medical Officer, Banda.
It is made clear that the Court has not adjudicated upon the merits of the case which shall be examined by the Chief Medical Officer, Banda, in accordance with law.
Order Date :- 10.8.2010 Kpy