Jitendra Kumar Goel vs State Of U.P. & 3 Others
2015 Latest Caselaw 2352 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 53013 of 2015
 

 
Petitioner :- Jitendra Kumar Goel
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- S.K. Mishra
 
Counsel for Respondent :- C.S.C.,A.K. Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties and perused the record.

Not only the eligibility of respondent no.2 (U.P.Secondary Education Services Selection Board, Allahabad) is under challenge it is also submitted that absolutely no procedure known to law was followed in the matter of such selection. The counsel refers to the judgment in the case of Gorakpur University affiliated Teachers Association, Writ Petition No.38658 of 2015 dated 7.9.2015 for proposition that there has to be a transparent procedure before any appointment under the Statute can be made.

We are not passing any interim order today as in our opinion, it would not be appropriate that respondents may produce the original records in the matter of consideration  of the claim of respondent no. 4 for the post of Chairman of the Selection Board and he have an opportunity to respond to the law as has been explained in the case of Gorkpur University affiliated to Teachers Association  (supra).

Put up on 21.9.2015.

Order Date :- 16.9.2015

Ashish Pd.