Dinesh Chandra vs State Of U.P.Through ...
2012 Latest Caselaw 4086 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4805 of 2012
 

 
Petitioner :- Dinesh Chandra
 
Respondent :- State Of U.P.Through Secy.Secondary Edu.U.P.Civil Sectt.&Ors
 
Petitioner Counsel :- Ajay Pratap Singh
 
Respondent Counsel :- C.S.C.,Arvind Kumar Srivastava,H.S. Jain,Ranjit Singh
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the post of Lecturer (Civics) in S.A. Inter College, Khapardeeh, Faizabad, is required to be filled by way of promotion.  The respondents, however, are filling the post by way of direct recruitment of respondent no.6.

It transpires that the selection process has already been concluded.  In this regard, reference has been made to Annexure-12, dated 08.9.2011.

Let counter affidavit be filed. 

Sri Arvind Kumar Srivastava, Advocate, has put in appearance for respondent no.6.

Sri H.S. Jain, Advocate, has put in appearance for respondent no.5.

Let notice be issued to respondent no.4, returnable in four weeks.

Joining of respondent no.6 in the college shall remain subject to final decision of the writ petition.

Order Date :- 11.9.2012

A.Nigam