RAJ KUMARI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri R.K. Singh, learned counsel for petitioner, learned State counsel and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the impugned order/notice dated 30.05.2011 issued by Superintendent of Police, Lakhimpur Kheri/O.P.No. 2 in which it is mentioned that the petitioner is to retire from service on 30.06.2011 after attaining the age of superannuation.

(3.) Facts of the present case as submitted by learned counsel for petitioner are that the petitioner was initially appointed on the post of peon on 01.06.1987 under Dying in Harness Rules and posted under O.P. No. 3.