Arvind Kumar Vishwakarma vs State Of U.P. And Others
2012 Latest Caselaw 643 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 19017 of 2008
 

 
Petitioner :- Arvind Kumar Vishwakarma
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- B.K. Vishwakarma,R.R.Singh
 
Respondent Counsel :- C.S.C.,J.P. Pandey
 

 
Hon'ble Devi Prasad Singh,J.

The petitioner had applied for the post of Assistant Grade-III in pursuance to the advertisement.  During the course of examination of typing test, the petitioner was provided typewriter which was not functional and in consequence thereof, the petitioner could not type properly.

Submission of learned counsel for the petitioner is that the petitioner suffered at no fault on his part.

The controversy involves disputed question of fact.

Liberty is given to the petitioner to represent his cause before the opposite party no. 2 within one week alongwith available material.  In case such a representation of preferred, the opposite party no. 2 shall decide the same after affording opportunity of hearing by passing a speaking and reasoned order, expeditiously say, within a period of two months from the date of filing of representation alongwith present order.  The decision so taken shall be communicated to the petitioner.

Subject to above, the writ petition stands disposed of.

Order Date :- 23.4.2012

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