Smt.Arti Yadav vs State Of U.P.Thru Secy & Ors.
2013 Latest Caselaw 5219 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 13195 of 2013
 

 
Petitioner :- Smt.Arti Yadav
 
Respondent :- State Of U.P.Thru Secy & Ors.
 
Counsel for Petitioner :- Shiva Kant Srivastava
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Sudhir Agarwal,J.

1. Pursuant to an advertisement made in the year 2011, petitioner Smt. Arti Yadav applied for the post of Angan Bari Karyakartri on 31.01.2011. Though initially, her name appeared in select list but subsequently, in the final select list, her name did not find mention. According to petitioner, she is entitled to be appointed on the post in question but is being denied her rightful claim allegedly on the ground that there was certain mistake in awarding qualifying marks on the part of the respondents. Her representation made in this behalf having been rejected the order dated 20.12.2012 (Annexure-9 to the writ petition), passed by respondent no.4, she has come up before this Court by means of the instant writ petition seeking quashing of the same. Further prayer sought by the petitioner is for a mandamus commanding the respondent authorities to consider the claim of petitioner for selection and appointment on the post of Angan Bari Karyakartri at Centre Sadarrudinpur, Block Phoolpur, District Azagarh.

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 20.12.2012 (Annexure-9 to the writ petition), passed by Child Development Project Officer Phoolpur, Azamgarh, respondent no.4, rejecting the petitioner's representation dated 01.08.2012, is hereby quashed and respondent competent authority is directed to consider the representation of the petitioner afresh. 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