Allahabad High Court
Rajan Chaudhary vs State Of U.P. And 5 Others on 9 January, 2025
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:4491 Court No. - 10 Case :- WRIT - A No. - 20626 of 2024 Petitioner :- Rajan Chaudhary Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Kartikeya Saran,Vinayak Ranjan Counsel for Respondent :- C.S.C. Hon'ble Saurabh Shyam Shamshery,J.
1. Heard Sri Kartikeya Saran, learned counsel for the petitioner and Sri Saurabh, learned Standing Counsel.
2. It is the case of the petitioner that he was selected in a recruitment on the post of Assistant Clerk in an unaided school in the Secondary Education from UPSSSC PET 2021 in pursuance of an Advertisement No.3723/2022-23, however, till date he has not been called for interview.
3. Learned counsel for the petitioner refers a communication dated 9.12.2022 send by the DIOS, Shamli to the Director of Education (Madhyamik) U.P. Lucknow that since the ratio of candidate of 1:3 for one post was not fulfilled, therefore, guidance was sought as to call selected candidate or not. However, according to the learned counsel for the petitioner, till date no decision has been taken on it and the petitioner is waiting for his interview. He further submitted that similar matter is pending being Writ-A No.7313 of 2023.
4. I have considered the above submission.
5. The DIOS has sought guidance from Director of Education (Secondary) by a communication dated 9.12.2022, therefore, Director of Education (Madhyamik) U.P. Lucknow was under a legal obligation to take a final decision. However, despite more than two years, no decision has been taken on it, therefore, instead of tagging this matter alongwith above referred writ petition, Court is of considered opinion that this writ petition can be disposed of with a direction that Director of Education (Madhyamik) U.P. Lucknow, respondent no.3 will take a decision on it within 14 days from today and decision thereof will also be communicated to the petitioner and in case no decision is taken despite this order and petitioner is constrained to approach this Court again for same relief, Court may take a serious view against Director of Education (Madhyamik) U.P. Lucknow as well as will fix responsibility on Additional Secretary (Secondary Education) also.
6. With aforesaid direction, this writ petition stands disposed of.
7. Registrar (Compliance) to take steps.
8. A copy of this order be forwarded to Respondent Nos.2 and 3 for immediate compliance.
Order Date :- 9.1.2025 SB