Uma Shankar vs State Of U.P. And 3 Others
2019 Latest Caselaw 738 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 3682 of 2019
 

 
Petitioner :- Uma Shankar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vijay Kumar Singh,Narendra Kumar,Samarath Singh
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Heard Mr. Vijay Kumar Singh along-with Narendra Kumar and Samarath Singh, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent no.1. Mr. B. K. Yadav, learned counsel, has accepted notice on behalf of respondent no.2.

The petitioner has challenged the order dated 16.2.2019 passed by the District Basic Education Officer, Firozabad, whereby the respondent no.4/Km. Aarti has been appointed as the Headmaster of the institution.

Learned counsel for the petitioner contended that the experience certificate appended by the respondent no.4 is in respect of an experience obtained by her from an intermediate institution, which is in violation of Rules prescribed for appointment on the post of Assistant Teachers.

The matter requires consideration.

Issue notice to respondent nos.3 and 4 returnable at an early date. Steps be taken within a week.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List immediately thereafter for admission/final disposal.

Order Date :- 7.3.2019

Pramod Tripathi