PREMLATA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Sri Pankaj Khare, learned Additional Chief Standing Counsel has submitted that he could not receive complete instructions in the matter, therefore, he may be granted atleast one more day time to seek instructions in the matter and he shall try his level best to apprise the Court about the instructions by 28.02.2019.

(3.) Learned counsel for the petitioner has submitted that since the petitioner is going to retire at the age of 58 years on 28.02.2019 and if no interim protection is granted in her favour, she shall be compelled to retire on 28.02.2019.