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Archana Negi vs State Of Uttarakhand
2021 Latest Caselaw 4102 UK

Citation : 2021 Latest Caselaw 4102 UK
Judgement Date : 8 October, 2021

Uttarakhand High Court
Archana Negi vs State Of Uttarakhand on 8 October, 2021
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL

           Writ Petition (S/S) No. 1307 of 2021

Archana Negi                                     ....... Petitioner
                               Vs.

State of Uttarakhand
And Another                                    ......Respondents



Present:
Mr. Shivanand Bhatt, Advocate for the petitioner.
Ms. Indu Sharma, Brief Holder for the State.
Mr. Lalit Samant, Advocate for the respondent no. 2.



                          JUDGMENT

Ravindra Maithani, J. (Oral)

Responding to an advertisement issued by

respondent no. 2, the petitioner applied for the post of

Livestock Expansion Officer, Exhibitor and Sericulture

Inspector. She had opted for all three posts, but, it is

grievance of the petitioner that she has not been

considered for the post of Sericulture Inspector in the

second provisional merit list dated 10.09.2021. Therefore,

petitioner is before the Court.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the petitioner would

submit that though petitioner had applied for all the three

posts and had given her options preference-wise, but,

while making second provisional merit list, the petitioner

was not considered for the post of Sericulture Inspector.

Petitioner had given a representation by mail on

20.09.2021, but, no action has been taken on it. Learned

counsel restricts his submission that the respondent may

be directed to decide the representation of the petitioner

within a given time.

4. Learned counsel for the respondent no. 2

would submit that the representation of the petitioner

shall be decided within a period of three weeks.

5. The Court takes on record the statement

given by the learned counsel for the respondent no. 2.

6. The writ petition is disposed of with a

direction to the respondent no. 2 to decide the

representation of the petitioners dated 20.09.2021 within

a period of three weeks.

(Ravindra Maithani, J.) 08.10.2021 Ujjwal

 
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