Allahabad High Court
Avesh Kumar And 5 Others vs State Of U.P. And Another on 26 November, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 18798 of 2019 Petitioner :- Avesh Kumar And 5 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Mujib Ahmad Siddiqui Counsel for Respondent :- C.S.C.,Prabhakar Awasthi Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the petitioners; Shri Devesh Vikram learned Standing Counsel for the State respondents and Shri Prabhakar Awasthi, learned counsel appearing for U.P. Subordinate Service Selection Commission.
The petitioners, who are total 6 in number, have approached this Court for commanding the second respondent to prepare a revised list on account of 29 posts of the candidate securing marks next to the final cut off marks of Village Development Officers (General Selection) Examination 2016 in pursuance of the Advertisement no.03/Examination/2016 issued by the Uttar Pradesh Subordinate Service Selection Commission, Lucknow. Further prayer has been made to direct the respondents to consider the candidature of petitioners for appointment on the post of Village Development Officers (General Selection) 2016, if they comes under the merits in pursuance to the aforesaid advertisement within the time stipulated by this Court.
Learned counsel for the petitioners states that still the vacancy exist in the said selection and petitioners are alleged to come under the zone of consideration and as such, their candidature may be considered.
Learned Standing Counsel as well as Shri Prabhakar Awasthi, Advocate very fairly states that the grievance of the petitioner can be very well looked into and remedied by respondent no.2.
In the facts and circumstances of the case, without adverting on the merits of the case, on consent, the writ petition stands disposed of asking the petitioner to move an appropriate application/representation within a week's time before respondent no.2 ventilating all his grievances, the same shall be considered and decided by the authority considered in accordance with law expeditiously, preferably within a period of three weeks thereafter.
Order Date :- 26.11.2019 A. Pandey