Deepmala Yadav vs State Of U.P.Thru Its ...
2015 Latest Caselaw 38 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 1829 of 2015
 

 
Petitioner :- Deepmala Yadav
 
Respondent :- State Of U.P.Thru Its Prin.Secy.Basic Edu.Civil Sectt.& Ors.
 
Counsel for Petitioner :- Brijesh Kumar Yadav
 
Counsel for Respondent :- C.S.C.,P.K. Singh Bisen
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1, 2 & 4 and Shri P.K. Singh Bisen, learned counsel appearing for respondent no.3.

Submission of learned counsel for the petitioner is that as per the notification dated 14.04.2014 the cut off marks for selection for the post of Assistant Teacher (Trainee) is 103 for the candidates belonging to Other Backward Classes (Science) and the petitioner has cleared the Teachers Eligibility Test, 2011 with securing 104 marks.

In these circumstances, the writ petition is finally disposed of with the direction to the Principal, District Institute of Education and Training, Pratapgarh to consider and decide the grievance of the petitioner and take appropriate decision thereon in accordance with law.

For the aforesaid purpose, the petitioner shall make a representation within a week from today, taking all the pleas, which may be available to her. If such a representation is made, the same shall be considered and decided by the Principal, District Institute of Education and Training, Pratapgarh, in accordance with law by passing a speaking and reasoned order within a further period of four weeks from the date of receipt of representation along with the certified copy of this order. The decision so taken by the authority concerned shall also be communicated to the petitioner.

Order Date :- 21.4.2015

akhilesh/-