Smt. Reena Rai vs State Of U.P. Thru' Its Secretary ...
2013 Latest Caselaw 5208 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Case :- WRIT - A No. - 33048 of 2013
 
Petitioner :- Smt. Reena Rai
 
Respondent :- State Of U.P. Thru' Its Secretary And 2 Others
 
Counsel for Petitioner :- Sanjay Kumar Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

1. By means of this writ petition, the petitioner has sought a writ of certiorari quashing the impugned order dated 1.5.2013, passed by respondent no. 2, (Annexure No. 5 to the writ petition), rejecting the petitioner's representation for appointment on the post of Angan Bari Karyakartri. She is claiming her appointment pursuant to advertisement dated 17.09.2010.

2. Learned Standing Counsel could not dispute that the matter involved in this writ petition is squarely covered by the judgment of date, passed in writ petition no.(A) 11551 of 2013, Smt. Gyanwati Vs. State of U.P. and others. For the reasons stated therein, and, in terms thereof, the impugned order dated 01.05.2013 (Annexure-6 to the writ petition), passed by District Programme Officer, Mau, is hereby quashed, only to the extent of directing for fresh selection as per new Government Order dated 04.09.2012. The respondent competent authority is directed to consider the claim of petitioner for appointment to the said post in the light of her selection made pursuant to advertisement made on 17.09.2010 (Annexure-1 to the writ petition). However, it is made clear that this order shall not preclude the competent authority to examine the matter, with respect to genuineness of any documents relating to eligibility etc. of petitioner and if anything is found wrong, therein appropriate order shall be passed by it giving reason(s) after complying with the requirement of principles of natural justice. A copy of judgment of date passed in writ petition no. A-11551 of 2013 shall form part of this judgment.

3. Subject to above, the writ petition stands disposed of.

4. No order as to costs.

Dated: 26.08.2013

Akn.