Arun Kumar Singh vs State Of U.P. And Others
2014 Latest Caselaw 7626 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 45506 of 2011
 

 
Petitioner :- Arun Kumar Singh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- D.S.P.Singh,Mrs. Sushma Devi
 
Counsel for Respondent :- C.S.C.,K.S.Kushwaha
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the petitioner.

Submission is that at the time of appointment in the year 2006,  one Anil Kumar belonging to Schedule Caste was already working as Assistant Teacher,  therefore, quota of Schedule Caste was already filled, but this fact was concealed by the Basic Shiksha Adhikari while sending report to the Director of Eduction for disposal of the claim of the petitioner resulting in the impugned order.

Let the respondent file a counter affidavit within three weeks, failing which respondent no. 3 shall appear before this court along with relevant record to facilitate the disposal of this case.

List this case on 21.11.2014.

Learned counsel for the petitioner shall serve a copy of this order upon the District Basic Education Officer, Varanasi and  file an affidavit of service before this court by the next date.

Learned Standing Counsel may also intimate the concerned officer abut this order.

Order Date :- 16.10.2014

M.A.A.