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Allahabad High Court

Karuna Pati Shukla vs U.P. Madhyamik Selection Service Board ... on 22 September, 2020

Author: Chandra Dhari Singh

Bench: Chandra Dhari Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- SERVICE SINGLE No. - 15371 of 2020
 

 
Petitioner :- Karuna Pati Shukla
 
Respondent :- U.P. Madhyamik Selection Service Board Thru. Chiarman &Anr.
 
Counsel for Petitioner :- Sanjay Kumar Dwivedi,Vijay Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Chandra Dhari Singh,J.
 

The petition seeks issuance of a writ in the nature of mandamus directing respondents to conduct interview of the petitioner for TGT examination 2016 - Boy Cadre/Trained Graduate English.

At the outset, learned counsel for the petitioner has confined his prayer to the extent that petitioner's representation Annexure - 7 dated 04.03.2020, pending before respondent no.2/Examination Controller, U.P. Madhyamik Selection Service Board, Prayagraj 23, Alenganj, Prayagraj, may be decided at the earliest.

Learned Addl. Chief Standing Counsel has submitted that he has no objection to the innocuous prayer made by petitioner's counsel.

I have heard learned counsel for the petitioner and perused the record.

Be that as it may, the petitioner is directed to move a fresh representation alongwith a copy of the instant writ petition as well as a certified/computer generated self attested copy of this order before respondent no.2/Examination Controller, U.P. Madhyamik Selection Service Board, Prayagraj 23, Alenganj, Prayagraj within one week from today.

Upon receipt of the said representation, respondent no.2/Examination Controller, U.P. Madhyamik Selection Service Board, Prayagraj 23, Alenganj, Prayagraj shall consider and decide the same in accordance with law expeditiously, preferably within six weeks.

The Court/Authority/Official concerned shall verify the authenticity of this order from the official website of Allahabad High Court.

With the aforesaid directions, the instant petition is disposed of.

Order Date :- 22.9.2020 nishant/-