Ashutosh Kumar Singh vs State Of U.P.Thru Secy & Ors.
2013 Latest Caselaw 65 ALL

Citation : 2013 Latest Caselaw 65 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Ashutosh Kumar Singh vs State Of U.P.Thru Secy & Ors. on 1 April, 2013

Bench: Amreshwar Pratap Sahi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 16989 of 2013
 

 
Petitioner :- Ashutosh Kumar Singh
 
Respondent :- State Of U.P.Thru Secy & Ors.
 
Petitioner Counsel :- Anil Kumar Aditya
 
Respondent Counsel :- C.S.C.,Jay Ram Pandey
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Heard learned counsel for the petitioner and Sri Jay Ram Pandey appearing for respondent Nos. 2 and 3.

Supplementary affidavit has been filed bringing on record the appointment order of another candidate of the same District dated 31.1.2013. The petitioner had also applied for the same District but he has not been issued any appointment letter even though the petitioner belongs to the same District and had applied for Mirzapur itself. The contention is that the action is discriminatory.

Learned counsel for the respondent No. 3, Sri Pandey shall show cause by filing an affidavit of the Basic Education Officer as to why the petitioner has not been issued an appointment letter till date, within three weeks. In the event, the respondent does not show cause in accordance with law, in the light of what has been stated above, appropriate action shall be taken.

List immediately thereafter.

Order Date :- 1.4.2013

Priyanka