Allahabad High Court
Ajay Kumar Patel vs State Of U.P. And Others on 2 August, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 44913 of 2010 Petitioner :- Ajay Kumar Patel Respondent :- State Of U.P. And Others Petitioner Counsel :- Rashmi Srivastava Respondent Counsel :- C. S. C.,D. D. Chauhan Hon'ble Shishir Kumar,J.
Heard leaned counsel for the petitioner and Sri. D. D. Chauhan, learned counsel for the respondents.
According to the petitioner, by a resolution passed by the Gaon Sabha, he was selected for the post of Gram Rojgar Sewak. But no appointment letter was issued to petitoner. Subsequently, without any reason, petitioner has not been permitted to work. When petitoner came to know he submitted an application to that effect to the various authorities for issuance of appointment letter, but no response has been given. A notice has also been given to the petitioner and by letter dated 12.07.2010, the Block Development Officer has intimated that there is no record available in the office regarding appointment of the petitioner.
I have considered the submission of the petitioner and perused the record. A document of proceeding has been annexed by the petitioner, which shows that name of the petitioner is mentioned in that but this Court cannot express any opinion regarding the validity of the said document. Because the relevant authority i.e. District Magistrate is the authority to consider all these issues on the basis of relevant record whether the petitoner was ever considered for appointment.
In such circumstances, petitioner is being given a liberty to approached the respondent No.2 by submitting a detailed representation annexing all the relevant documents, within a period of two weeks. If such representation is filed respondent No.2 is directed to take appropriate decision according to law by a speaking and reasoned order within a period of two months thereafter .
Writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 2.8.2010 Pr/-