Allahabad High Court
Nisha Kumari vs State Of U.P. And Others on 23 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 42621 of 2010 Petitioner :- Nisha Kumari Respondent :- State Of U.P. And Others Petitioner Counsel :- Ajay Kumar Srivastava,Ashutosh Chandra Nishad Respondent Counsel :- C. S. C. Hon'ble Arun Tandon,J.
Petitioner is stated to have made an application for admission to BTC Course, 2010 in the district of Mainpuri. She has claimed benefit of working as Shiksha Mitra qua the institution in District Farrukhabad. According to the petitioner she has been married in Mainpuri and therefore, has become the normal resident of Mainpuri but her right/weightage qua working as Shiksha Mitra in District Farrukhabad, cannot be denied for the said reason.
In the facts and circumstances of the case, I am of the considered opinion that the grievance of the writ petitioner can be more appropriate examined by the respondent no. 4, at the first instance. Accordingly the present writ petition is disposed of with liberty to the petitioner to make a representation ventilating all her grievances before respondent no. 4, within two weeks from today, along with a certified copy of this order. On such a representation being made the respondent no. 4 shall call for the records and shall pass a reasoned speaking order preferably within six weeks thereafter.
Dated : 23.07.2010 VR/42621/10