Sudhir Agarwal, J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel. A bureaucratic red -tapism and unaccountable inaction can make a simple matter complicated besides causing undue and avoidable hardship, harassment and irreparable loss to a common man which can well be demonstrated by the facts of this case.
(2.) THE brief admitted facts giving rise to the dispute are that the respondents proceeded with a process of recruitment for selection and appointment of Judo Trainer (part time) by holding a selection/trial on 24.5.2013 at K.D. Singh Babu Stadium Lucknow. The petitioner claiming himself to be well trained and qualified eligible candidate, applied for the said appointment vide application form dated 10.5.2013 and participated in the selection/trial on 24.5.2013. The result of the above selection was not declared. The petitioner by an application dated 5.8.2013 requested the respondent competent authority i.e. respondent No. 2 to declare the result but having failed, he has come to this Court with a simple prayer to declare the result/selection list of ad hoc part time trainer of Judo in pursuance of test held on 24.5.2013, conducted at K.D. Singh Babu Stadium Lucknow.
(3.) A notice of the above writ petition was served on 23.9.2013 in the office of Chief Standing Counsel representing the respondents. Initially, when the matter was taken up on 25.9.2013, the learned Standing Counsel sought three days time to seek instructions and inform the Court why result of above selection has not been declared. Permitting the same, the matter was taken up by this Court on 1.10.2013 when learned Standing Counsel informed that despite his communication to the respondents, none has responded and no instructions have been received.;