Parbaz Ahmad vs State Of U.P. Through Secy. Deptt. ...
2012 Latest Caselaw 3505 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4216 of 2012
 

 
Petitioner :- Parbaz Ahmad
 
Respondent :- State Of U.P. Through Secy. Deptt. Of Minority Welfare Lko.
 
Petitioner Counsel :- Jitendra Singh
 
Respondent Counsel :- C.S.C.,Afzal Siddiqui
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was appointed on the post of Assistant Teacher in Junior High School, Madarsa Jamia Anwarul Uloom Tulsipur, District Balrampur, vide letter dated 28.3.2012 after completion of selection process.  Approval to the selection and appointment was also given.  Subsequently, however, approval has been stayed by the Registrar vide decision dated 06.6.2012.

Sri Rahul Shukla, Learned Standing Counsel, puts in appearance for opposite party nos.1 to 3.

Notice has been served on Sri Afzal Siddiqui, Advocate, on behalf of respondent nos.4 & 5.

Let respondent no.6 be served through Dasti process and registered A.D. post only for  03.9.2012.

Order Date :- 13.8.2012

A.Nigam