LAWS(ALL)-2023-4-155

PINKI DEVI Vs. STATE OF U. P.

Decided On April 12, 2023
PINKI DEVI Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Shri S.C. Dwivedi assisted by Shri Sheikh Moazzam Inam, learned counsel for the petitioner and Shri Satyendra Kumar Tripathi, learned Standing Counsel appearing on behalf of the respondents.

(2.) Present petition has been filed seeking the following reliefs:-

(3.) It is the case of the petitioner that inquiry has been conducted with regard to certain loss, misappropriation and misuse of the funds which has to be utilized for the public cause under the supervision of Gram Vikas Adhikari, Block Bahadurpur, District- Basti and the petitioner was rendering her services over the same post.