Allahabad High Court
Ramendra Kumar S/O Sri Ram Gopal vs State Of U.P.Through Secretary ... on 27 January, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 Case :- SERVICE SINGLE No. - 359 of 2010 Petitioner :- Ramendra Kumar S/O Sri Ram Gopal Respondent :- State Of U.P.Through Secretary Irrigation And Others Petitioner Counsel :- Ramesh Kumar Srivastava Respondent Counsel :- C.S.C. Hon'ble Rajiv Sharma,J.
Heard learned counsel for the petitioner and learned Standing Counsel for opposite parties No. 1 to 4.
With the consent of learned Counsel for the parties, the writ petition is being disposed of finally at the admission stage itself. Learned counsel for the petitioner submits that in pursuant to the advertisement dated 20.11.2008 published in Amar Ujaala Newspaper for filling up the vacancies of Seenchpal and Dhavak, the petitioner along with other candidates have applied and on the basis of the recommendation of the Selection Committee, a select list was prepared, in which the name of the petitioner finds place at serial No. 12 of the waiting list. He submits that two candidates, who are placed at serial No. 1 and 26 in the main list, have not joined the post, due to which two posts are still vacant but the opposite party No. 4 has appointed five candidates from outside without re-advertisement and de horse the Rules, ignoring the claim of the petitioner and as such, he filed a representation to this effect on 6.10.2009 and the same is pending disposal.
Learned counsel for the petitioner submits that interest of justice would suffice, if the opposite party No. 4-the Executive Engineer, Unnao is directed to consider and decide the pending representation dated 6.10.2009, expeditiously, to which learned Standing Counsel has no objection.
In view of the above, without entering into the merits of the case, the writ petition is disposed of finally with a direction to the opposite party No.4- Executive Engineer, Unnao to consider and dispose of the petitioner's representation dated 6.10.2009 in accordance with law, expeditiously, say, within a period of three months from the date of receipt of a certified copy of this order and communicate the decision to the petitioner forthwith.
Order Date :- 27.1.2010 Ajit/-