Smt.Nisha Shukla vs State Of U.P.And Others
2012 Latest Caselaw 5275 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 54358 of 2012
 

 
Petitioner :- Smt.Nisha Shukla
 
Respondent :- State Of U.P.And Others
 
Petitioner Counsel :- Uma Nath Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

In pursuance of the advertisement dated 1.8.2012 for the post of Mahila Welfare Counselor, the petitioner applied. The appointment was to be made on the basis of the interview.

The grievance of the petitioner is that the interview was fixed on 5.10.2012 and the date of interview has been published in Newspaper Amar Ujala on 5.10.2012 itself. It was impossible for the petitioner and other candidates to know about the date of interview and to reach the place of interview in short period.

Prima facie, the submission of learned counsel for the petitioner has substance.

Sri Pankaj Rai, learned Additional Chief Standing Counsel submitted that he may be allowed some time to seek instruction.

Put up on 30.10.2012 as fresh. Meanwhile, the appointment may not be made in pursuance of the interview dated 510.2012.

Order Date :- 18.10.2012

OP