Hawaldar Saroj vs State Of U.P. Through Secy. Basic ...
2012 Latest Caselaw 3873 ALL

Citation : 2012 Latest Caselaw 3873 ALL
Judgement Date : 30 August, 2012

Allahabad High Court

Hawaldar Saroj vs State Of U.P. Through Secy. Basic ... on 30 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4557 of 2012
 

 
Petitioner :- Hawaldar Saroj
 
Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors.
 
Petitioner Counsel :- Manish Chaudhary,Rupesh Kumar Singh
 
Respondent Counsel :- C.S.C.,P.K.Singh Bisen
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner was appointed as Assistant Teacher after selection process was over.

Learned counsel for the respondent nos.4 and 5 contends that he has instructions to say in context of Annexure-4 that order dated 10.2.2009 was cancelled vide order dated 20.5.2011. In such circumstances, the selection process could not have been completed and the petitioner could not have been appointed.

Let counter affidavit be filed by respondent nos.4 and 5.

Let notice be served on respondent no.6, returnable in two weeks.

Respondent nos.1 to 3 are also directed to file reply.

Order Date :- 30.8.2012

A.Nigam