MADHU BASRA Vs. STATE OF U.P.
LAWS(ALL)-2010-2-189
HIGH COURT OF ALLAHABAD
Decided on February 01,2010

Madhu Basra (Dr.) (Smt.) Appellant
VERSUS
State of U.P. and others Respondents

JUDGEMENT

SATYA POOT MEHROTRA, KASHI NATH PANDEY, JJ. - (1.) HEARD Sri N.K. Tripathi, learned counsel for the petitioner and Sri Pankaj Saxena, learned Standing Counsel appearing for the respondents.
(2.) 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. As per the averments made in the Writ Petition, the petitioner is working on the post of Reader and Head of the Department in Economics in Naval Kishore Bhartiya Girls P.G. College, Moradabad. The date of birth of the petitioner is 15.12.1948, and she is to attain the age of superannuation on 14.12.2010, and is due to retire on 30.6.2011 after getting Session benefit.
(3.) IT is, interalia, stated in the Writ Petition that the aforesaid College is affiliated to Mahatma Jyotiba Phule Rohil Khand University, Bareilly.;


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