Pinki Rani vs State Of U.P. And 2 Others
2022 Latest Caselaw 22348 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - A No. - 21439 of 2022
 

 
Petitioner :- Pinki Rani
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pramod Kumar Sahani
 
Counsel for Respondent :- C.S.C.,A.S.G.I.,Dinesh Kumar Misra
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Mohd. Azhar Husain Idrisi,J.

Heard learned counsel for the petitioner and the learned Standing Counsel.

This writ petition has been filed by the petitioner for the following reliefs:

"(i) Issue a writ order or direction declaring the Rule 6(B) including proviso, Rule 15(3) and its proviso and Rule 17(3) of U.P. Government Industrial Training Institute (Instructors) Service Rule, 2014 (Annexure -3) as ultra vires said Rule 16(3)(iii) and Article 14 and 16 and specifically the constitutional provision of Article 73 read with entry 65 and 66 of Union list which override entry 25 of concurrent list of constitution and against order of Central Government dated 24.07.1996 issued after accepting recommendation of N.C.V.T. and being also in teeth and in contempt of judgment of Hon'ble Single Judge dated 08.08.2006 and judgment dated 10.12.2006 of Division Bench in Special Appeal in which State of U.P. was party and is binding upon State Government as such.

(ii) Issue a writ order or direction in the nature of certiorari quashing consequential advertisement no. 02 of 2014 dated 07.11.2014 issued by respondent no.2 and subsequent proceeding for filing 2498 vacancies of Instructors in Government Industrial Training Institutes in U.P. (Annexure-4)."

Recruitment pursuant to the advertisement No. 02 of 2014 dated 7.11.2014 for filling 2498 posts of Instructors, was made and appointments were given to the selected candidates in the year 2015-16. The petitioner participated in the recruitment process but was unsuccessful. She has filed the present petition after about 8 years of the recruitment, without any explanation for such an inordinate delay.

In view of the aforesaid, the writ petition is dismissed on the ground of laches.

Order Date :- 21.12.2022

M. Tarik