Allahabad High Court
Km. Afreen Siddiqui vs State Of U.P. And Others on 19 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 41179 of 2010 Petitioner :- Km. Afreen Siddiqui Respondent :- State Of U.P. And Others Petitioner Counsel :- Rajeev Tiwari Respondent Counsel :- C. S. C. Hon'ble Arun Tandon,J.
Petitioner challenges the select list enclosed as Annexure-8 to the writ petition. The list itself records that the same is only an interim select list. Petitioner may, therefore, represent his grievance in the matter of non- selection before respondent no. 2 at the first instance. In view of the aforesaid, writ petition is disposed of with liberty to the petitioner to make a representation ventilating all her grievances before respondent no. 2 within two weeks from today along with certified copy of this order. On such representation being made, respondent no. 2 shall consider and decide the same by means of a reasoned speaking order, preferably within six weeks from the date the representation is so filed. Order Date :- 19.7.2010 Pkb/