Gyan Chandra vs State Of U.P. Through Secy. ...
2012 Latest Caselaw 4598 ALL

Citation : 2012 Latest Caselaw 4598 ALL
Judgement Date : 28 September, 2012

Allahabad High Court

Gyan Chandra vs State Of U.P. Through Secy. ... on 28 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5220 of 2012
 

 
Petitioner :- Gyan Chandra
 
Respondent :- State Of U.P. Through Secy. Secondary Edu. Lko. & Ors.
 
Petitioner Counsel :- Dinesh Chandra Tiwari
 
Respondent Counsel :- C.S.C.,Rajesh Kumar Awasthi
 

 
Hon'ble Ajai Lamba,J.

The petitioner claims a better right viz.-a-viz. respondent no.6 to be appointed as Officiating Principle being senior to respondent no.6.

Case of the respondent is that the petitioner not having passed B.Ed. was not eligible.

Learned counsel for the petitioner has not been able to draw attention of the court towards eligibility criteria/relevant rules.

List after six weeks.

Order Date :- 28.9.2012

A.Nigam

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