Dr. Renu Mahendra vs Kapil Dev. Principal Secy., ...
2015 Latest Caselaw 2342 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1752 of 2011
 

 
Applicant :- Dr. Renu Mahendra
 
Opposite Party :- Kapil Dev. Principal Secy., Medical Edu., Deptt., U.P
 
Counsel for Applicant :- Ashwani Kumar
 
Counsel for Opposite Party :- C S C,C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An application for impleadment has been filed for impleading S/Sri Anil Kumar Yadav, Chairman, Rizwanur Rehman, Chairman and Secretary of the Public Service Commission respectively and Sri Arvind Kumar, Principal Secretary, Medical Education as respondents nos. 7,8 and 9.

Submission of the learned Counsel for the petitioner is that opposite party no. 4 filed a short counter affidavit annexing therewith a copy of the letter dated 21.2.2012 written to the Secretary, Public Service Commission to fill up one post of Principal out of three post of Principal in State Homeopathic Medical Colleges by a female candidate. It has also been mentioned in the said letter that while making selection, the  candidature of the petitioner may also be considered as per direction of the court dated 14.9.2010.

On coming to know about the said letter, the petitioner gave applications to the Chairman and Secretary of the Commission on 8.4.2013, 26.8.2013 and 20.12.2014 for compliance of the judgment and order dated 14.9. 2010 passed in writ  petition no. 194 (SB) of 2006. Thereafter, the petitioner sent a reminder dated 20.7.2015 to the aforesaid authorities but till date no positive action has been taken by them. In these circumstances, the petitioner is constrained to implead the Chairman and Secretary of the Commission as respondents in the contempt petition.

 On due consideration, the application for impleadment [C.M.Appln. no. 59533 of 2015 ] is allowed. Counsel for the applicant is permitted to make necessary corrections in the body of the petition impleading aforesaid persons as respondents no. 7 and 8 and take necessary steps within a week.

Issue notice to the newly impleaded respondents returnable at an early.

Registry shall take immediate steps.

As far as impleadment of Principal Secretary Medical Education as respondent no. 9 is concerned, it has been informed at the Bar that notice need not be issued on account of change of incumbent during the pendency of the application.

C.M.Appln. No. 92485 of 2015 also stands disposed of accordingly.

Order Date :- 16.9.2015

MH/-