Hemlata Yadav vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 3091 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3772 of 2012
 

 
Petitioner :- Hemlata Yadav
 
Respondent :- State Of U.P. Thru Prin. Secy. Basic Education & Others
 
Petitioner Counsel :- Rajesh Kumar Pathak
 
Respondent Counsel :- C.S.C.,Rakesh Yadav
 

 
Hon'ble Ajai Lamba,J. 

Learned counsel has pointed out that the petitioner was competing for the post of Siksha Mitra alongwith Smt. Anita Devi @ Sangeeta Devi, respondent no.5. Although Anita Devi got selected showing her better merit, however, on the basis of forged documents, her selection and appointment was cancelled. Now, the petitioner has obtained 60.9% marks, whereas Giriraj Kumari has obtained 60.16%, therefore the petitioner is higher in merit and, therefore, has right to get appointment in comparison to Giriraj Kumari. It has been further pointed out that the post is still vacant. None has been appointed. However, name of the petitioner is being ignored.

Mr. Rakesh Yadav, Advocate, has put in appearance for opposite party no.3 and prays for a short time to file a short counter affidavit.

List on 07.8.2012.

In the meantime, in case the post is vacant, status quo shall be maintained.

Order Date :- 19.7.2012

A.Nigam