SADHNA CHAUDHARY Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2018-12-33
HIGH COURT OF ALLAHABAD
Decided on December 12,2018

Sadhna Chaudhary Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Shabihul Hasnain, J. - (1.) Heard Sri Prashant Chandra, Senior Advocate, assisted by Ms.Mahima Pahwa, learned counsel for petitioner, learned Standing Counsel for State of U.P. as well as Sri Upendra Nath Mishra for High Court of Judicature at Allahabad, opposite party no.2.
(2.) Present petition has been filed by a judicial officer against the order passed by the Appointments Department of the State Government dated 17.01.2006, by which the petitioner was dismissed from service on the recommendation of the Full Court of the Hon'ble High Court of Judicature at Allahabad.
(3.) Petitioner was working as Additional District Judge, Ghaziabad when the impugned order was passed. Petitioner has prayed that a direction be issued for not giving effect to the dismissal order dated 17.01.2006 and thereafter allow her to discharge her duties as before.;


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