Smt. Janaklali vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 3074 ALL

Citation : 2012 Latest Caselaw 3074 ALL
Judgement Date : 19 July, 2012

Allahabad High Court

Smt. Janaklali vs State Of U.P. Thru Prin. Secy. ... on 19 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3775 of 2012
 

 
Petitioner :- Smt. Janaklali
 
Respondent :- State Of U.P. Thru Prin. Secy. Basic Education & Others
 
Petitioner Counsel :- Neelesh Kumar
 
Respondent Counsel :- C.S.C.,Pankaj Pathak
 

 
Hon'ble Ajai Lamba,J.

Learned counsel contends that there were three posts of Cook for serving in Mid Day Meal Scheme. The petitioner was one of the applicants. There were only three applicants against three posts. No reason has been assigned for not selecting the petitioner.

Issue notice, returnable on 22.8.2012.

District Magistrate, Faizabad, is directed to file his reply as to under what circumstances against three posts and three applicants, only two applicants were selected and appointed.

Order Date :- 19.7.2012

A.Nigam

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