Allahabad High Court
Km. Rekha Singh D/O Drigraj Singh vs State Of U.P. Thru Principal Secretary ... on 9 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 4595 of 2010 Petitioner :- Km. Rekha Singh D/O Drigraj Singh Respondent :- State Of U.P. Thru Principal Secretary Basic Education & Ors Petitioner Counsel :- S.K. Singh Kalhans Respondent Counsel :- C.S.C.,Vishal Verma Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the parties.
Learned counsel for the petitioner confines his prayer only to the extent that the opposite parties be directed to consider and dispose of the representation of the petitioner. He submits that all necessary facts have been stated in the representation of the petitioner, contained in Annexure no.2 to the writ petition.
Considering the aforesaid facts, this petition is disposed of finally with the direction that the representation of the petitioner, contained in Annexure no.2 to the writ petition, be considered and disposed of by a speaking and reasoned order, by the competent authority within a period of six weeks from the date of production of a certified copy of this order before him.
With the above observation and direction, the petition is disposed of finally.
Order Date :- 9.7.2010 Rao/-