ANEETA SHRIVASTAVA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Ashutosh Kumar Pandey learned counsel for the writ petitioner and Sri Manoj Vasishth learned Additional Chief Standing Counsel who appears for respondents No. 1 to 4.

(2.) In view of the order proposed to be passed notices are not being issued to the fifth and sixth respondents.

(3.) The case of the writ petitioner that she is the daughter of Vipin Bihari Lal from the first wife Saroj Srivastava who was working as Associate Professor in the Department of Sociology in Handia Post Graduate College, Handia who died-in-harness on 13/2/2020 it is further the case of the writ petitioner that she had espoused her claim through one of the Attorney Mr. Sanjeev Kumar. It is further the case of the writ petitioner that without taking any no objection from the writ petitioner the provident fund amount has been released in favour of the sixth respondent. It is the further case of the writ petitioner that aforesaid action is illegal and arbitrary.