RAJEEV KUMAR Vs. STATE OF U P AND TWO ORS
LAWS(ALL)-2003-7-50
HIGH COURT OF ALLAHABAD
Decided on July 14,2003

RAJEEV KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard Counsel for the parties and perused the record.
(2.) The petitioners have filed the present writ petition for direction to the respondents to appoint them as Assistant Teachers in Rural Primary Schools as well as for quashing the Notification dated 14/15.8.2001, issued by the Director, Rajya Shaikshik Anusandhan Aur Prashikshan Parishad, Lucknow, Annexure-1 to the writ petition.
(3.) The brief facts of the case are that in year 2001 a number of writ petitions were filed challenging the advertisement dated 14.8.2001, which were heard and decided by this Court vide order dated 21.3.2002, by which the advertisement dated 14.8.2001 and the Government Order dated 3.8.2001 were quashed. The leading writ petition was Writ Petition No. 37124 of 2001.;


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