Allahabad High Court
Ambrish Kumar Saxena vs State Of U.P. And 4 Others on 25 March, 2021
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 4950 of 2021 Petitioner :- Ambrish Kumar Saxena Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Satyaveer Singh Counsel for Respondent :- C.S.C.,A.K.S.Parihar Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioner and Shri K.K.Chand for respondent nos. 2 & 3.
The present writ petition has been filed praying for a direction to the Chairman, U.P Secondary Education Services Selection Board, Allenganj, Prayagraj to allot to the petitioner Chaudhary Charan Singh Smarak Inter College Patla, District Ghaziabad for appointment on the post of Graduate Teacher (English) in pursuance to the Advertisement No.01/2016 in place of Chhitauni Inter College Chhitauni.
The aforesaid prayer has been made before this Court in the context that the son of the petitioner is being treated in All India Institute of Medical Sciences for Autism Spectrum Disorder for which he has to frequently go to All India Institute of Medical Sciences along with his son.
The petitioner may file a representation before the Secretary, U.P Secondary Education Services Selection Board, Allenganj, Prayagraj bringing all the necessary facts and documents to his notice who on receiving the same shall decide the said representation sympathetically and through a reasoned order and take appropriate action in accordance with law within a period of one month from the date a copy of this order along with the representation is served on him. Till the representation of the petitioner is decided by the Secretary, no adverse action shall be taken against the petitioner for not joining at Chhitauni Inter College Chhitauni.
It is clarified that this Court has not expressed any opinion on the merits of the claim made by the petitioner.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 25.3.2021 IB