Allahabad High Court
Ravikaran Singh vs State Of U.P. And Others on 29 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 44126 of 2010 Petitioner :- Ravikaran Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Gajendra Singh Respondent Counsel :- C. S. C.,D. D. Chauhan Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioner and learned Standing Cousnel for the State-respondents.
It is stated that selections have been made for the post of Preprak in Gram Panchayat, Ruhellapur, Block Dhata, Tehsil Khaga, District Fatehpur without preparing any merit list. Petitioner claims to be one of the applicant for the said post. Hence the present writ petition.
In the facts of the present case, I am of the considered opinion that the grievance of the petitioner can be more appropriately examined by respondent no.2 at the first instance.
Accordingly, the present writ petition is disposed of by providing that the petitioner may make a representation, ventilating his grievances, supported by such documents, as may be advised, before respondent no.2 within two weeks from today, along with a certified copy of this order. On such representation being made, respondent no.2 shall consider and decide the same, in accordance with law, by means of a reasoned speaking order, preferably within four weeks from the date the representation is made after affording opportunity of hearing to the selected candidate.
(Arun Tandon, J.) Order Date :- 29.7.2010 Sushil/-