Vijay Singh And Others vs State Of U.P. Thru. Chief Secy. And ...
2016 Latest Caselaw 6384 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Chief Justice's Court
 

 
Case :- MISC. BENCH No. - 23687 of 2016
 

 
Petitioner :- Vijay Singh And Others
 
Respondent :- State Of U.P. Thru. Chief Secy. And Others
 
Counsel for Petitioner :- Prince Lenin
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip B. Bhosale,Chief Justice
 
Hon'ble Rajan Roy,J.

Heard Mr. Prince Lenin, learned counsel for the petitioners and Mr. Abhinav N. Trivedi, learned counsel for the respondents.

The petitioners, in the instant writ petition, challenge the advertisement dated 16/25.11.2015 and the selection procedure contending that the posts are being filled up without implementing the reservation policy.

We are not inclined to entertain this writ petition for a simple reason that the petitioners have neither participated in the selection process nor have they stated how they are aggrieved by the impugned advertisement.

In the circumstances, the petition is dismissed as not maintainable.

Order Date :- 3.10.2016

RK                                                                    (Dilip B Bhosale, CJ)

                                                                            (Rajan Roy, J)