Rajdev And 8 Others vs State Of U P And 2 Others
2022 Latest Caselaw 2242 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 6708 of 2022
 

 
Petitioner :- Rajdev And 8 Others
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Ramesh Kumar Shukla,Prakhar Shukla
 
Counsel for Respondent :- C.S.C.,Gagan Mehta
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the petitioner; learned Standing Counsel appearing on behalf of respondent no.1 and Sri Gagan Mehta, learned counsel for respondent nos. 2 & 3.

This writ petition has been filed praying for quashing the whole selection process of the exam of Assistant Professor for various subjects held in 2021 by U.P. Higher Education Services Commission.

Sri Gagan Mehta, learned counsel for U.P. Higher Education Services Commission, has made a statement that the results have already been declared and therefore, there is no justification for entertaining this writ petition. Even otherwise petitioners have approached this Court after being unsuccessful in the examination. He has relied upon the judgment of Apex Court in the case of Sankar Mondal Vs. State of West Bengal and others, Civil Appeal No. 1924 of 2010, wherein the Apex Court has held as follows:-

"In our view, in a recruitment process, a candidate cannot be permitted to approach for redressal, howsoever may be the genuineness of the grievance, at any stage of time as there has to be a closure to the process of recruitment. In case of an advertisement dated 1999, the appellant cannot be permitted to plead that he was waiting for seven long years for getting an appointment letter and then woke up to file the O.A. before the State Administrative Tribunal. This itself is a ground to non-suit the appellant."

This writ petition is, accordingly, dismissed.

Order Date :- 6.5.2022

Ruchi Agrahari