Rakesh Kumar Pal vs State Of U.P. & Others
2012 Latest Caselaw 3435 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 31935 of 2012
 

 
Petitioner :- Rakesh Kumar Pal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Deepak Kumar Srivastava
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Rajes Kumar,J.

The case of the petitioner is that he applied for the post of Gram Rojgar Sewak in pursuance of the advertisement dated 17.6.2011. The petitioner has also been selected and vide letter dated 4.8.2011 the District Gram Vikas Abhikaran, Sahjahanpur has directed the Gram Vikas Adhikari, Shahjahanpur to take appropriate action in accordance to law. The  grievance of the petitioner is that till date the appointment letter has not been issued.

By order dated 1.8.2012, Sri Virendra Kumar Yadav, learned Standing Counsel, was directed to seek instruction. Today, when the case is taken up, it is informed that inadvertently the letter has not been written to the concerned authority and the instruction could not be received.

On his request, put up on 21.8.2012 as fresh.

Order Date :- 8.8.2012

OP