Allahabad High Court
Kumari Priti Chaudhary & 3 Others vs State Of U.P. & Others on 1 February, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 4730 of 2010 Petitioner :- Kumari Priti Chaudhary & 3 Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Ajai Maurya Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Learned counsel for the petitioner contends that this writ petition is only on behalf of petitioner no.1 Kumari Priti Chaudhary and petitioner nos.2,3 and 4 will file their separate writ petitions.
Accordingly, the writ petition filed on behalf of petitioner nos. 2,3 and 4 stands dismissed.
Having heard learned counsel for the parties, it appears that the appointment of the petitioner has been cancelled on the ground that the income certificate of her father was incorrect and secondly, he had obtained agricultural loan which does not indicate the income below poverty line. There is no material to disbelieve the aforesaid facts.
In view of this the writ petition is dismissed.
Order Date :- 1.2.2010 mna