Allahabad High Court
Rajneesh Pandey vs State Of U.P. And Others on 20 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 41332 of 2010 Petitioner :- Rajneesh Pandey Respondent :- State Of U.P. And Others Petitioner Counsel :- R. C. Upadhyay Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned Counsel for the petitioner and learned Standing Counsel.
Petitioner was one of the candidate for the post of Assistant Programme Officer in District Ballia under the Mahatma Gandhi National Rojgar Guarantee Scheme. Various candidates were considered and called for interview. But when the final list has been prepared, name of the petitioner is not in the list. According to the petitioner the candidate at serial No.18 his name was not in list of candidates, who have been permitted to face the interview has been selected finally.
I have considered the submission of the petitioner and perused the record. Admittedly, this is an appointment for a period of one year under a particular Scheme. As regard the contention of the petitioner that person, who was not in the list of interview candidates has been selected, this question is factual question and only can be considered by the relevant authority on the basis of relevant record. This Court cannot adjudicate this issue, while exercising the power under Article 226 of the Constitution of India.
It is, however, open to the petitioner to approach the competent authority, that is the District Magistrate. Petitioner submits that he has already submitted a representation to the District Magistrate, respondent No.4, if that is so respondent No.4 is directed to decide the issue on the basis of relevant record, if possible, within a period of two months from the date of production of certified copy of this order before him.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 20.7.2010/Pr/-