The Allahabad High Court has disposed of the petition, after considering the undertaking given by the Director of Basic Education U.P. about the decision of the government in three weeks regarding the appointment by counselling process, of the successful candidates for re-evaluation in 68,500 Assistant Teacher Recruitment.
“In view of above and undertaking so given by the Director before this Court, no useful purpose remains to keep this writ petition pending. Writ petition is accordingly disposed of in terms of undertaking given by the Director of Education (Basic) U.P. before this Court.”
This order has been given by Justice Ajit Kumar while disposing of the petition filed by Neha Parveen. The court summoned the Director of Basic Education for non-appointment of successful
candidates for re-evaluation. Dr. Sarvendra Vikram Bahadur Singh, Director Basic Education, appeared in the Court and filed an affidavit of compliance.
Director of Education (Basic) U.P. submitted before the court that:
“Those candidates including the petitioner whose cases have been found to be matured for counselling purpose after re-evaluation of their answer booklet, proper decision shall be taken in the matter within period of three weeks.”
The court has also directed to the petitioner that in case of non-compliance, it will be open for the petitioner to initiate proper proceeding before the Court.
Case details
Case: - WRIT - A No. - 5150 of 2020
Petitioner: - Neha Parveen
Respondent: - State Of U.P. And 2 Others
Counsel for Petitioner: - Akarsh Dwivedi
Counsel for Respondent: - C.S.C.
Quorum: Justice Ajit Kumar
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