Subhash Chand vs Union Of India And Others
2012 Latest Caselaw 1000 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 66436 of 2008
 

 
Petitioner :- Subhash Chand
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Sunil Vashisth
 
Respondent Counsel :- A.S.G.I.,K.N. Mishra
 

 
Hon'ble Devi Prasad Singh,J.

Heard learned counsel for the parties and perused the record.

The petitioner who was selected for the post of  Lecturer has not been permitted to resume duty till date.

According to learned counsel for the petitioner, the petitioner has been selected by the Madhyamik Shiksha Seva Chayan Board. A copy of list of selected candidates has been filed as Annexure No. 7 to the writ petition.  There appears to be no reason on  the part of the respondents not to take decision with regard to petitioner's resumption in duty.  Submission is that even college has not been assigned by the respondent-Board, though the petitioner has been selected for the post of Lecturer.

Accordingly, respondents are directed to communicate the petitioner with regard to the assignment of college in terms of select list, expeditiously, say within a period of one month from the date of production of certified copy of this order alongwith representation.  The District Inspector of School concerned shall ensure that the petitioner is permitted to resume duty in the assigned college by the respondent-Board immediately.

Subject to above, the writ petition stands disposed of.

Order Date :- 27.4.2012

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