Allahabad High Court
Smt. Gayatri Devi vs State Of U.P. And Others on 1 November, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - A No. - 65186 of 2010 Petitioner :- Smt. Gayatri Devi Respondent :- State Of U.P. And Others Petitioner Counsel :- S. K. Pandey Respondent Counsel :- C. S. C.,G. S. Maurya,Mahesh Narain Singh,Shashi Kant Rai Hon'ble V.K. Shukla,J.
Learned standing counsel has accepted notice on behalf of respondent nos. 1 and 2. Sri Ghanshyam Maurya, Advocate has entered appearance on behalf of respondent Nos. 3 and 6. Sri Mahesh Narain Singh and Sri D.K. Tripathi, holding brief of Sri S.K. Rai, Advocate, Advocates have entered appearance on behalf of respondent Nos.4 and 5 respectively.
Each one of the respondents is grnated six weeks' time to file conter affidavit. Rejoinderaffidavit may be filed within next two weeks.
List thereafter.
It has been contended on behalf of the petitioner that in the present date Smt. Aradhna Mishra, respondent No.5 could not have submitted the disability certificate along with her application form till 07.01.2009, which was the last cut of date for submission of application form for selection and appointment on the post of Shikshamitra, as the said certificate itself was got issued on 12.01.2009, as such by no stretch of imagination, Smt. Aradhna Mishra could have been extended the benefit under the said category and at the most, she could have been treated as general candidate.
Prima facie the argument advanced appears to have some substance and requires consideration by this Court, as such till the next date of listing operation of order dated 07.08.2010 shall be kept in abeyance.
Order Date :- 1.11.2010 SRY