Aniruddha Kumar And Ors. vs State Of U.P. Thru. Secy. Basic ...
2018 Latest Caselaw 154 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11646 of 2018
 
Petitioner :- Aniruddha Kumar And Ors.
 
Respondent :- State Of U.P. Thru. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Rajeiu Kumar Tripathi,Ashish Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Ajay Kumar,Ghaus Beg
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Rajeiu Kumar Tripathi, learned counsel for the petitioners.

Notices for opposite party Nos.1 & 4 have been accepted by the office of the learned Chief Standing Counsel and notice for opposite party No.3 has been accepted by Sri Ajay Kumar, learned counsel, whereas notices for opposite party Nos.2 & 5 have been accepted by Sri Gaus Beg, learned counsel.

List/ put up on 02.05.2018 as fresh to enable the learned counsel for the opposite party Nos.2 & 5 to file the short counter affidavit specifically on the point as to how the impugned order shows that the persons above the merits of the petitioners have been given appointment, whereas as per the notification dated 26.06.2016, the last cut off of O.B.C. is 52.35 and the Handicapped (Locomotive) is 55.28 and the petitioner No.1, who is handicapped candidate, is admittedly having 61.19 points and Sri Zabir Husain and Sri Jagdamba Prasad, petitioner Nos.2 and 3, who are O.B.C. candidates, are having 58.27 and 62.79 points respectively.

Order Date :- 23.4.2018

Suresh/