Allahabad High Court
Dr. Vibha Patel And 2 Others vs State Of U.P. And Another on 16 March, 2021
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 3528 of 2021 Petitioner :- Dr. Vibha Patel And 2 Others Respondent :- State of U.P. and Another Counsel for Petitioner :- Jainendra Pandey Counsel for Respondent :- C.S.C.,M.N. Singh Hon'ble Mahesh Chandra Tripathi,J.
Heard learned counsel for the petitioner and learned Standing Counsel. Shri F.A. Ansari appears for second respondent.
Present writ petition has been preferred for following reliefs:-
"(i) A writ, order or direction in the nature of mandamus commanding the respondent no.2 to forward the name of the general category candidate in order of the merit to fill the posts of Ayurvedic Medical Officer, lying vacant, which was a part of the Advertisement No.1/2018/ 2019 dated 18.5.2018 before the State Government pursuant to which follow up action may be taken within a reasonable period for appointment.
(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent no.2 to declare the final mark sheets and cut-off mark for final select list of the post of Ayurvedic Medical Officer of the Advertisement No.1/2018/ 2019 dated 18/05/2018."
The Court has proceeded to examine the record in question and does not find any good ground to interfere in the matter under Art.226 of the Constitution of India.
Confronted with this, learned counsel for the petitioners states that he does not want to press the present writ petition.
In view of above, the writ petition is dismissed as not pressed. However, it is always open to the petitioners to invoke the remedy as available in law.
Order Date :- 16.3.2021 SP/