Mahipal Singh And Others vs State Of U.P. And Others
2011 Latest Caselaw 3154 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41150 of 2011
 

 
Petitioner :- Mahipal Singh And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.N.Pandey,A.K.Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

It appears that the examination of Lekhpals was conducted in the year 1988. The petitioner appeared in the examination. Though the examination has been held but subsequently it has been cancelled. Some of the candidates filed writ petition challenging the cancellation of the examination by way of Writ Petition No. 34525 of 2001 in this Court. The writ petition was allowed by order dated 25.3.2004 setting aside the cancellation of the examination. Against the order of this Court, Special Leave Petition has been dismissed and the order passed by this Court has become final.

Learned counsel for the petitioners submitted that the candidates, who approached this Court, results of only those candidates have been declared, but the entire result has not yet been declared.

The Court is not able understand that once the examination has been held and the cancellation of the said examination has been set aside by this Court why the result, as a whole, has not been declared and why the result of only those candidates, who approached this Court and got a direction from this Court,  has been declared.

Learned counsel for the petitioners submitted that examination has been held by the Chairman, Board of Revenue, U.P., Lucknow.

The Chairman, Board of Revenue, U.P., Lucknow is directed to show cause that why the result for the examination as a whole has not been declared till date.

Put up on 8.8.2011 as fresh.

Certified copy of this order be provided to the learned Standing Counsel.

Order Date :- 27.7.2011

OP