SHAGUFTA KHATOON Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Raunak Tiwari, learned Counsel for the petitioner, Mr. Vivek Kumar Singh, learned Counsel for respondent no. 4 and learned Standing Counsel on behalf of the respondent nos. 1 to 3.

(2.) In light of the order proposed to be passed today, no notice is required to be served upon respondent no. 5.

(3.) The present petition has been filed seeking a writ of certiorari to quash the notices dtd. 25/5/2026, 26/5/2026 and 27/5/2026 issued by respondent no. 3 with a further prayer not to interfere in the functioning of the petitioner as the Head of Department in the Department of Microbiology at Madhav Prasad Tripathi Medical College/Autonomous State Medical College, Siddharth Nagar.