Allahabad High Court
Smt. Shashi Bala & Others vs State Of U.P. & Others on 11 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 849 of 2010 Petitioner :- Smt. Shashi Bala & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- K.K. Srivastava,K.P. Tiwari Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioners and the learned standing counsel.
The petitioners claim that they were placed in the merit list as being selected for Auxiliary Nurse and Midwife under the Asha Scheme. The petitioners contend that the claim of the petitioners are being ignored and the persons who were lower in merit to the petitioners are being proposed for being selected for the post in question.
Let, the claim of the petitioners be examined by the District Magistrate, who shall proceed to pass an appropriate order after calling for comments from the concerned authority within a period of three months from the date of presentation of a certified copy of this order before him.
The writ petition is disposed of.
Order Date :- 11.1.2010 Akv