MADHUBALA SAXENA Vs. STATE OF U P
LAWS(ALL)-2010-1-25
HIGH COURT OF ALLAHABAD
Decided on January 27,2010

MADHUBALA SAXENA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Sri R.P. Dubey, learned Counsel for the petitioner and Sri Pankaj Saxena, learned Standing Counsel appearing for the respondents. The learned Counsel for the parties are agreed that the controversy involved in the present Writ Petition is covered by the earlier decisions of this Court referred to hereinafter in the present Judgment, and therefore, the present Writ Petition may be decided at this stage itself.
(2.) As per the averments made in the Writ Petition, the petitioner is working on the post of Reader and Head of the Department in English in Maharaja Harish Chandra P.G. College, Moradabad. The date of birth of the petitioner is 1.5.1953, and she is to attain the age of superannuation on 30.4.2015 and is due to retire on 30.6.2015 after getting Session benefit.
(3.) It is, inter alia, stated in the Writ Petition that the aforesaid College is affiliated to Mahatma Jyotiba Phule Rohilkhand University, Bareilly.;


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