Allahabad High Court
Monika Yadav vs State Of U.P. Thru Prin.Secy.Basic ... on 13 April, 2016
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- SERVICE SINGLE No. - 5828 of 2016 Petitioner :- Monika Yadav Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Up Sectt.Lucknow &Ors Counsel for Petitioner :- Triloki Nath Yadav Counsel for Respondent :- C.S.C.,Neeraj Chaurasia Hon'ble Rajan Roy,J.
Heard learned counsel for the parties.
The petitioner herein participated in the selection/first counselling for appointment on the post of part-time Instructor. She was declared successful and her name appeared at sl. no.2 in the merit list of the district Ambedkar Nagar.
Sri Neeraj Chaurasia learned counsel appearing for opposite party no.3 informs that after counselling publication was made in the newspaper asking selected candidates to generate their appointment order for the purposes of allotment of school and even the appointment letter of petitioner was generated on the website but she did not appear and for this reason she was not allowed to appear in the second counselling. However, the learned counsel has very fairly submitted that some posts are vacant. It is inexplicable as to why after selection was over communication about the same was not given to the candidates by correspondence in addition to publication as there was always a chance that the candidates may not read the publication on the given date thereby jeopardizing his/her valuable rights.
Considering the fact that petitioner was, in fact, selected and placed at sl. no.2 and she says that she did not receive any communication about her selection and proposed appointment and could not come to know about the publication, it is provided that if any vacancy on the post of part-time Instructor still reamins vacant even after appointment based on second counselling then the petitioner shall be offered appointment on the said post and communication in this regard shall be sent to her by post in addition to publication.
The writ petition is disposed of in the aforesaid terms.
Order Date :- 13.4.2016
Vijay (Rajan Roy)