Surya Mani vs State Of U.P. And Others
2011 Latest Caselaw 1430 ALL

Citation : 2011 Latest Caselaw 1430 ALL
Judgement Date : 29 April, 2011

Allahabad High Court

Surya Mani vs State Of U.P. And Others on 29 April, 2011

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 55062 of 2009
 

 
Petitioner :- Surya Mani
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Lalta Prasad,Prabhat Singh
 
Respondent Counsel :- C.S.C.
 
Hon'ble Sudhir Agarwal, J.

List revised. None appeared on behalf of petitioner. However, I have perused the record.

Petitioner has sought a writ of mandamus commanding the respondents to consider him for substantive appointment on the post of Collection Peon.

Respondents have filed counter affidavit wherein they have annexed order dated 22.6.2000 whereby petitioner's request for substantive appointment on the posts of Collection Peon has been rejected observing that his performance was not satisfactory. Further, it is stated that he did not work for four fasali years and, therefore also he was not eligible. No rejoinder affidavit has been filed controverting the averments made in the counter affidavit.

Even otherwise, having gone through the pleadings and grounds taking in writ petition, I find no merit in writ petition.

Dismissed.

Dt. 29.4.2011

PS-55062/09