Allahabad High Court
Smt. Basmati Devi vs State Of U.P. And Others on 10 August, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - A No. - 46436 of 2010 Petitioner :- Smt. Basmati Devi Respondent :- State Of U.P. And Others Petitioner Counsel :- Nasir Uddin Warsi Respondent Counsel :- C. S. C. Hon'ble Dilip Gupta,J.
This petition has been filed for a direction upon the respondents to appoint/transfer the petitioner on the post of Aangan Badi Sahayika at village Pipara Khurd, Block Nebuwa Naurangiya, District Kushinagar.
It is stated that by the order dated 13th July, 2010, the District Programme Officer attached the petitioner at Chak Chintamani and now an advertisement has been issued for the vacancy at Pipra Khurd. It is the contention of the learned counsel for the petitioner that the advertisement could not have been issued as the petitioner had been selected against the earlier vacancy published on 3rd July, 2007.
The petitioner has not indicated as to how she was selected as Aangan Badi Sahayika in the year 2007 and nor any appointment order has been placed on record. There is only an order of District Programme Officer on the application submitted by one Sita Devi that the petitioner should be attached. The petitioner, therefore, does not have any right to challenge the advertisement.
The writ petition is, accordingly, dismissed.
Order Date :- 10.8.2010 GS