Ompal vs State Of U.P. And 7 Ors
2014 Latest Caselaw 7939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 58019 of 2014
 

 
Petitioner :- Ompal
 
Respondent :- State Of U.P. And 7 Ors
 
Counsel for Petitioner :- Radhey Shyam Shukla,Preetpal Singh Rathore
 
Counsel for Respondent :- C.S.C.,Amresh Singh,Santosh Kumar
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner has raised grievance with regard to the selection to the post of 'Prerak' wherein it is stated that in spite of the fact that the petitioner having more quality point marks, respondent no. 8 has been selected.

In the circumstances without adjudicating the merit of the claim of the petitioner, as representation of the petitioner dated 8.10.2014 is already said to have been forwarded to the District Level Committee, therefore, the said committee is directed to consider and decide the same. While taking decision on the proposal of the Committee regarding selection in question, respondent no. 8 may also be given right of hearing in the matter. The said committee after taking decision will communicate the same to the petitioner.

With the aforesaid observations, the writ petition is disposed of.

Order Date :- 31.10.2014

SKS