Saiyad Irfan Ahamad vs State Of U.P. And 3 Others
2014 Latest Caselaw 1499 ALL

Citation : 2014 Latest Caselaw 1499 ALL
Judgement Date : 5 May, 2014

Allahabad High Court

Saiyad Irfan Ahamad vs State Of U.P. And 3 Others on 5 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 25429 of 2014
 

 
Petitioner :- Saiyad Irfan Ahamad
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Gaurav Singh,Vijai Singh
 
Counsel for Respondent :- C.S.C.,S.K. Chaudhary
 

 
Hon'ble Abhinava Upadhya,J.

A dispute has been raised with regard to the order of rejection of the candidature of the petitioner for the post of Assistant Teacher in Urdu subject in Primary Schools of the State of U.P. The petitioner's candidature has been rejected on the ground that he does not possess the qualification as prescribed in the Government Order dated 17th August, 2013.

In similar circumstances, it appears that Writ Petition No.17728 of 2014 has been filed in which counter affidavit has been called.

Connect this writ petition with Writ Petition No. 17732 of 2014.

Learned Standing Counsel accepts notice on behalf of respondent nos. 1 and 3. Sri S.K.Chaudhary, learned counsel accepts notice on behalf of respondents no.2 and 4.

The respondents may file counter affidavit within three weeks.

List thereafter.

Order Date :- 5.5.2014

SKM