Smt. Sunita Devi vs State Of U.P.& 4 Ors.
2013 Latest Caselaw 5347 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- WRIT - A No. - 45538 of 2013
 
Petitioner :- Smt. Sunita Devi
 
Respondent :- State Of U.P.& 4 Ors.
 
Counsel for Petitioner :- V.S.Bhasker,Rajesh Kumar Dubey
 
Counsel for Respondent :- C.S.C.,R.B.Yadav,R.P.Shukla
 

 
Hon'ble V.K. Shukla,J.

Heard learned counsel for the petitioner, learned Standing counsel, as well as Sri R.P.Shukla, Advocate and Sri R.B.Yadav, Advocate.

Petitioner before this Court is contending that her candidature has been metted with arbitrary treatment, inasmuch as her application form in question has not been accepted by the authority concerned.

Relevant Government Order in question reflects that in case there is any dispute raised in respect of selection proceeding and other the responsibility to remedy the situation shall lie with the District Lok Shiksha Samiti.

Consequently, in the facts of the case, as far as this Court is concerned, this Court is not entertaining the request as has been made by the petitioner and petitioner can always represent the matter before the District Lok Shiksha Samiti headed by District Magistrate, who happens to be the Chairman. In case any such claim is set up, same be dealt with in accordance with law preferably within two months from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

Order Date :- 2.9.2013

Dhruv