Bihari Lal Maurya vs State Of ...
2013 Latest Caselaw 1845 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 2624 of 2013
 

 
Petitioner :- Bihari Lal Maurya
 
Respondent :- State Of U.P.Thr.Prin.Secy.Deptt.Of Law Lucknow & Others
 
Petitioner Counsel :- Shivam Sharma
 
Respondent Counsel :- C.S.C.,Manish Kumar
 

 
Hon'ble Ajai Lamba,J.

1.  This court has been informed that fresh selection process has already been initiated, for which the applicant is eligible and has applied.

2.  Learned counsel has pleaded that a direction be issued to the recruiting authority to give some weightage to the persons like the petitioner, who have experience of serving as peon, although on ad-hoc appointment.

3.  Advertisement has already been issued inviting applications for recruitment.  If such a direction is issued at this stage, it would change the recruitment criteria.  In such circumstances, at this stage, it would not be appropriate to allow change in criteria. 

4.  Moreover, it would be appropriate, if this writ petition is heard alongwith Civil Writ Petition No.7815 of 2009(SS).

5.  In view of nature of issue, let both the writs be listed in two weeks.

6.  Ordered accordingly.

7.  The observations given above are only interim.

Order Date :- 8.5.2013

A.Nigam