Pradeep Kumar Misra vs State Of U.P.Through The Secy ...
2017 Latest Caselaw 824 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 3074 of 2003
 

 
Petitioner :- Pradeep Kumar Misra
 
Respondent :- State Of U.P.Through The Secy Appointment Karmik
 
Counsel for Petitioner :- J.N.Mishra,Jitendra Narain Mishra
 
Counsel for Respondent :- C.S.C.,Abhonor Singh,Gaurav Mehrotra,Jagdambika Prasad Tripath
 

 
Hon'ble Vivek Chaudhary,J.

Learned counsel for petitioners  has founded his submissions only on two grounds, which are as follows:

(I) Rule 6(6)(c) provides that 20% of percentage of marks obtained in the typewriting /shorthand and typewriting test shall be given only to those candidates who have attained minimum speed prescribed in typewriting/shorthand and typewriting.

It is not clear from tabulation of the said examination, filed along with supplementary counter affidavit dated 12.08.2016 as to how the percentage has been taken and marking has been done.

(II) The said rule 6(6)(c) further provides that the number of candidates to be called for test for typewriting/shorthand and typewriting shall be 4 times the number of vacancies.

It appears in the present case, persons many many times more than 4 times the number of vacancies have been called.

The learned Standing Counsel prays for and is granted 10 days time to file supplementary counter affidavit along with required documents and explain the aforesaid two submissions. Copy of such supplementary counter affidavit shall be served upon all the counsels representing different parties in the present writ petition. 

Order Date :- 17.5.2017

psd

(Vivek Chaudhary,J.)