C/M Kesari Devi Balika Vidyalaya ... vs State Of U.P. And 2 Others
2023 Latest Caselaw 15586 ALL

Citation : 2023 Latest Caselaw 15586 ALL
Judgement Date : 17 May, 2023

Allahabad High Court

C/M Kesari Devi Balika Vidyalaya ... vs State Of U.P. And 2 Others on 17 May, 2023

Bench: Saurabh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:107071
 
Court No. - 38
 

 
Case :- WRIT - A No. - 7681 of 2023
 

 
Petitioner :- C/M Kesari Devi Balika Vidyalaya Kanso
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Srivastava,J.

1. Heard Shri Rajesh Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

2. Present petition has been filed seeking the following reliefs:-

"1. issue a writ, order or direction in the nature of mandamus commanding the respondents to grant permission to the petitioner to fill-up post of Class IVth employee in the aforesaid institution according to U.P. Recognized Basic School (Junior High Schools) (Recruitment and Conditions of Service of Ministerial Staff and Group-D Employees) Rules 1984.

2. issue a writ, order or direction in the nature of mandamus directing the respondent no. 3 to decide the representation of the petitioner dated 14.12.2022 and 21.03.2023 respectively in pursuance to the order of this Hon'ble Court dated 24.09.2021."

3. It is the case of the petitioner that with regard to seek prior permission for the post of Class IV employee he preferred applications dated 14.12.2022 and 21.03.2023. However, till date no heed has been paid. Hence, this petition. The petitioner has placed reliance over the judgment passed in Writ A No. 5418 of 2019 (C/M, Manorama Kanya Junior High Schools, Moradabad and another versus State of U.P. and 2 Others).

4. Learned Standing Counsel has showed his agreement to the extent of deciding the representation of the petitioner.

5. Be that as it may, without entering into the merits of the matter, if there is no other legal impediment available, the respondent no. 3 is hereby directed to decide the representations of the petitioner dated 14.12.2022 and 21.03.2023 in light of the judgment passed in Writ A No. 5418 of 2019 (C/M, Manorama Kanya Junior High Schools, Moradabad and another versus State of U.P. and 2 Others) as expeditiously as possible, preferably, within a period of two months from the date of production of certified copy of this order.

6. The writ petition stands disposed off, accordingly.

Order Date :- 17.5.2023