HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 63418 of 2009 Petitioner :- Kamlesh Kumar Dubey Respondent :- State Of U.P. & Others Petitioner Counsel :- Anita Singh,Mustaqeem Ahmad,Shiv Kumar Sharma Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
It has been sought to be argued on behalf of the petitioner that applications were invited by means of advertisement dated 3rd January, 2008, and by the last date Brijesh Kumar Pal had not at all appended the requisite certificates and as such in all eventuality his candidature had to be rejected. The District Magistrate, by no stretch of imagination, could have accorded him permission to rectify the defects on subsequent occasion. Copies of the advertisement and the relevant policy governing the selection and appointment of Rozgar Sewak are not on record.
Petitioner requests that matter may be taken after three weeks and in the meantime he will supplementary affidavit bringing on record the aforesaid documents. Request made is accepted.
List after three weeks.
Order Date :- 2.5.2011 SRY