LAWS(ALL)-2010-1-43

RAJ KUMARI SINGH Vs. STATE OF U P

Decided On January 21, 2010
RAJ KUMARI SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Heard Sri R.P. Dubey, learned counsel for the petitioners and the 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.

(3.) From the averments made in the Writ Petition, it appears that the petitioner No. 1 Dr. Raj Kumari Singh was appointed as Lecturer in B.Ed. on 1.10.1977 at Daya Nand Arya Kanya Degree College, Moradabad. The date of birth of the petitioner No. 1 Dr. Raj Kumari Singh is 5.12.1952, and she is to attain the age of superannuation on 4.12.2014, and is due to retire on 30.6.2015 after getting Session benefit.