Dr. Prejwltta Maurya vs State Of U.P. And 2 Others
2015 Latest Caselaw 2208 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 51075 of 2015
 

 
Petitioner :- Dr. Prejwltta Maurya
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Suresh Bahadur Singh,Alok Mishra
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard Sri Alok Mishra, learned counsel for the petitioner, learned Standing Counsel for the respondent State and Sri G.K. Singh, Senior Counsel assisted by Sri Ajay Kumar, for the respondent no.3.

The notification, which has now been published by the U.P. Public Service Commission, is only for the purposes of complying with the judgment of the Apex Court in the case of P. Suseela & Ors. Vs. University Grants Commission & Ors., in Civil Appeal No. 2891-2900 of 2015, decided on 16th March, 2015.

We hardly find any good ground to interfere with the decision of the Commission, whereunder it has been informed that only such candidates, who satisfy the essential requirement for the post in question in terms of the judgment of the Supreme Court in the case of P. Suseela (supra), would be allowed and nobody else.

The writ petition is dismissed.

Order Date :- 8.9.2015

Ashish Pd.