RAMESH CHANDRA SONKAR Vs. MANAGING DIRECTOR, U.P.S.R.T.C.
LAWS(ALL)-2012-5-305
HIGH COURT OF ALLAHABAD
Decided on May 11,2012

Ramesh Chandra Sonkar Appellant
VERSUS
Managing Director, U.P.S.R.T.C., Lucknow and others Respondents

JUDGEMENT

- (1.) This writ petition has been filed by the petitioner for a direction to the Regional Manager, UPSRTC, Allahabad, respondent no.3 to issue an appointment letter in favour of the petitioner on the post of bus driver.
(2.) The facts of the case, in brief, are that the petitioner applied for the post of bus driver in the Uttar Pradesh State Roadways Transport Corporation from Allahabad Region. He appeared in the examination at the regional level and qualified the first phase. He has further stated that he cleared the final phase of the examination and was declared successful by the Principal, Training Centre, Kanpur and secured 10 marks out 25. By the letter dated 19.10.2005 he was informed that he had been selected. However, when no appointment letter was issued to him he made inquires and was orally informed that there was some problem in his eyes, the same would be reexamined at Head Quarter, Lucknow. The contention of the petitioner is that he had already been medically examined by the Chief Medical Officer, Allahabad and had been declared fit and no problem was found in his eyes.
(3.) I have heard Sri Rohit Kumar Singh, learned counsel for the petitioner and Sri Samir Sharma, learned counsel for the respondents.;


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