Allahabad High Court
Jitendra Kumar And Others vs State Of U.P. And Others on 8 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 39207 of 2010 Petitioner :- Jitendra Kumar And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- B. N. Chaturvedi,Smt. C. K. Chaturvedi Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioners and learned Standing Counsel.
Petitioners submit that the State Government has implemented a scheme, namely, MANREGA, in which the Additional Programme Officers were to be appointed, therefore, the advertisement were made for the purposes of selection. Petitioners among other candidates made applications and after due consideration, petitioners were selected and their names were included in the select list. But, the District Magistrate issued appointment letters only to eight candidates out of 18 selected candidates and no appointment letter has been issued against the ten candidates including the petitioners. Petitioners approached the authority concerned as well as the District Programme Coordinator regarding the said fact that under what circumstances in spite of the fact that the petitioners have been selected and their names have already been included in the select list, they have been discriminated, but the respondent No.4 has not taken into consideration the request of the petitioners. Then, ultimately petitioners made a representation to the respondent No.2 stating all the facts, but the respondent No.2 has also not taken into consideration the grievances of the petitioners uptil date.
From the record it appears that the list annexed by the petitioners of selection includes the name of the petitioners, but reasons best known to the respondents, the appointment has not been given to the petitioners. This Court cannot adjudicate the issue at this stage, therefore, the respondent No.2 is directed to consider the grievances of the petitioners according to law on the basis of representation submitted by a speaking and reasoned order within a period of six weeks from the date of production of certified copy of the order.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 8.7.2010 NS