Smt. Neelam Yadav vs State Of U.P.& 3 Ors.
2013 Latest Caselaw 5222 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 21128 of 2013
 

 
Petitioner :- Smt. Neelam Yadav
 
Respondent :- State Of U.P.& 3 Ors.
 
Counsel for Petitioner :- Vijendra Singh,Abhilasha Singh,Rahul Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

1. The petitioner by means of this writ petition has sought a writ of mandamus commanding respondents no.2, 3 and 4 to declare the result of selection held in 2011 for the post of Angan Bari Karyakartri in village Bharaul, Block Chirgaon, District Jhansi, pursuant to advertisement made in the year 2011. It is averred that result of the selection held prior to and in the year 2011 has not been communicated and fresh advertisement has been issued for the said vacancies.

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, with respect to claim of petitioner for declaration of result, respondent competent authority is directed to proceed strictly in accordance with the directions and observations made in the aforesaid judgment. 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.