Shiv Prasad vs State Of U.P. Thru. Secy. Basic ...
2017 Latest Caselaw 1541 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 13056 of 2017
 

 
Petitioner :- Shiv Prasad
 
Respondent :- State Of U.P. Thru. Secy. Basic Education & Ors.
 
Counsel for Petitioner :- Pankaj Kumar Shukla,Ramesh Pandey
 
Counsel for Respondent :- C.S.C.,J.B.S. Rathour
 

 
Hon'ble Vivek Chaudhary,J.

The present writ petition, petitioner has challenged the order dated 07.12.2016. Petitioner claims that after due advertisement, he was selected by Committee of Management for a Class IV post. However, by impugned order, the District Basic Education Officer has refused to grant approval to the said appointment. In the impugned order, District Basic Education Officer amongst other grounds noted that Class IV vacancies now be filled by outsourcing.

Sri J.P.S. Rathaur, appearing for opposite party no.3 states that such a direction is given by Government Order dated 06.01.2011.

Notices on behalf of opposite parties no. 1 and 2 are accepted by learned Chief Standing Counsel.

Issue notice to opposite party no.4.

Opposite party nos. 1, 2 and 3 are granted four weeks' time to file reply as to how Class IV posts in a recognized institution can be required to be filled by outsourcing. Rejoinder affidavit may be filed within one week thereafter.

List after the aforesaid period, along with writ petition no. 12978 (S/S) of 2017.

Order Date :- 31.5.2017

psd

(Vivek Chaudhary,J.)