Vidyawati vs State Of U.P. Thru. Director ...
2015 Latest Caselaw 4691 ALL

Citation : 2015 Latest Caselaw 4691 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Vidyawati vs State Of U.P. Thru. Director ... on 26 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6733 of 2015
 

 
Petitioner :- Vidyawati
 
Respondent :- State Of U.P. Thru. Director General Family Welfare & 6 Ors.
 
Counsel for Petitioner :- Dilip Kumar Pandey,Surendra Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The petitioner is aggrieved by her non selection on the post of Asha Sangani (Claster 5).

The submission of the learned Counsel for the petitioner is that on various heads she has not been given marks by the Selection Committee like i.e. the petitioner has conducted 45 miscils but awarded zero marks, whereas opposite party no.7 conducted 26 miscils and awarded two marks and no marks has been given with respect to cash reward for her services.

Learned Standing Counsel prays for and is granted a weeks' time to seek instructions in the matter.

List thereafter.

Order Date :- 26.11.2015

Arvind