Smt. Shyam Kali vs State Of U.P. And Others
2011 Latest Caselaw 3798 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 46164 of 2011
 

 
Petitioner :- Smt. Shyam Kali
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.D.Tiwari,M.D.Singh 'Shekhar'
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner applied for the post of Aaganwadi Sahayika. For the Deviganj area, there were two posts. One post was for general category and another for Scheduled Caste. The petitioner is Scheduled Caste. The Committee, on a consideration of the entire facts and circumstances, recommended the name for the appointment of  the petitioner and has rejected the claim of Smt. Usha Rani on the ground that she has not furnished the certificates for the qualification of 5th/8th Class. The matter was sent for approval to the District Magistrate. The District Magistrate instead of appointing the petitioner has appointed Smt. Usha Rani while her claim has already been rejected by the Committee.

Learned Standing Counsel is directed to seek instruction in the matter.

Put up day after tomorrow i.e. on 18.8.2011 as fresh. 

Order Date :- 16.8.2011

OP