Raghvendra Pratap Singh vs State Of U.P. Through Secy. ...
2012 Latest Caselaw 4043 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4752 of 2012
 

 
Petitioner :- Raghvendra Pratap Singh
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Petitioner Counsel :- Dr. L.P.Mishra
 
Respondent Counsel :- C.S.C.,H.S.Jain,Shaquiel Ahmad
 

 
Hon'ble Ajai Lamba,J.

The petitioner is serving on ad-hoc basis.  Admittedly, the petitioner did not compete for the post of Assistant Teacher (Physical Education).  Under the circumstances, locus standi of the petitioner to challenge the selection on the basis of reservation is required to be considered.

Learned counsel for the petitioner has argued that for a single post reservation could not be provided.

Respondent nos.1 to 3 are to be represented by the State Counsel.

Respondent no.4 is represented by Sri H.S. Jain, advocate.

Respondent no.6 is represented by Sri Shakeel Ahmad, Advocate.

Notice be issued to respondent no.5, returnable in four weeks.

In the meantime, let counter affidavit be filed by respondent no.3 and respondent no.4.

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

List thereafter alongwith Writ Petition No.4683/12(SS).

Order Date :- 7.9.2012

A.Nigam