Km. Suchi Tiwari vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 3127 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3815 of 2012
 

 
Petitioner :- Km. Suchi Tiwari
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Panchayti Raj De
 
Petitioner Counsel :- Indra Pratap Singh
 
Respondent Counsel :- C.S.C.,Neeraj Chaurasiya
 

 
Hon'ble Ajai Lamba,J. 

Sri Neeraj Chauhan has put in appearance for respondent no.3 and Sri Rahul Shukla learned Standing counsel for opposite party No.1.

Learned counsel for the petitioner contends that the petitioner competed for one post of Siksha Mitra in Prathmik Vidyalaya Mithepur and Achlopur, Block-Tanda, District Ambedkar Nagar. Manisha Singh was shown at serial no. 1 in the select-list on merit and petitioner was shown at serial no.2. Manisha Singh relied on forged documents/certificates, which fact was pointed out and resultantly Manisha Singh did not join. Under the circumstances, it was imperative for the respondents to offer appointment to the petitioner, however, this has not been done till date.

Let the counter affidavit be filed within four weeks.

Rejoinder affidavit, if any, be filed within two weeks thereafter.

List thereafter.

Order Date :- 20.7.2012

A.Nigam