Smt. Kalpana Agrahari vs State Of U.P. And Others
2011 Latest Caselaw 3666 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 44591 of 2011
 

 
Petitioner :- Smt. Kalpana Agrahari
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Santosh Kumar Mishra
 
Respondent Counsel :- C.S.C.,Amit Sthalekar
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner applied for the appointment of Class III post in Banda Judgeship. She has been selected and appointment letter has also been issued on 30.3.2011 but till date she has not been allowed to join. By the letter dated 7.4.2011, the petitioner has been informed that one Sri Arun Kumar Singh has been transfered from Etawah and, therefore, there is a shortage of one post and, therefore, the appointment of the petitioner cannot be given and in future if there will be any vacancy she will be given appointment.

Learned counsel for the petitioner submitted that when an advertisement has been made for 14 posts and the selection was made for 14 posts and the petitioner has been selected, there is no reason to deny the appointment of the petitioner on the ground that one person has been transferred.

Sri Amit Sthalekar, learned counsel for the respondent is directed to seek instruction in the matter.

Put up on 18.8.2011 as fresh.

Order Date :- 9.8.2011

OP