Rakesh Kumar Swarnkar vs State Of U.P. Thru. Secretary, ...
2012 Latest Caselaw 3414 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4136 of 2012
 

 
Petitioner :- Rakesh Kumar Swarnkar
 
Respondent :- State Of U.P. Thru. Secretary, Basic Education & Others
 
Petitioner Counsel :- Dileep Kumar Mishra
 
Respondent Counsel :- C.S.C.,J.B.S. Rathore
 

 
Hon'ble Ajai Lamba,J.

It has been asserted on behalf of the petitioner that in response to an advertisement petitioner applied for the post of Assistant Teacher.  The advertisement did not specify the date of interview.  The petitioner did not receive any communication in regard to interview and yet selection process has been finalised while appointing respondent no.5 as Assistant Teacher, who is lower in merit, as compared to the petitioner.

Sri Rahul Shukla, Standing counsel, would represent respondent no.1 and Sri J.B.S. Rathore, Advocate, has put in appearance for respondent nos.2 and 3.

Let notice be issued to respondent nos.4 and 5 by registered A.D. Post and ordinary process, returnable in four weeks.

Basic Siksha Adhikari, Sultanpur, (respondent no.3) is directed to file affidavit as to by what mode of communication, the candidates were invited for interview.

Order Date :- 7.8.2012

A.Nigam