ABHISHEK SINGH Vs. STATE OF U P
LAWS(ALL)-2013-2-294
HIGH COURT OF ALLAHABAD
Decided on February 06,2013

ABHISHEK SINGH Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the petitioner.
(2.) THE petitioner was an applicant for the post of L.T. Grade Teacher in a Government College. The counselling according to the merit of the candidates was to be conducted after notification of the minimum cut off merit of the respective category of candidates.
(3.) THIS was notified on 4th of December, 2012 and the said notification was published by the Regional Joint Director of Education in Hindi Daily Dainik Jagaran dated 7th of December, 2012. A copy of the newspaper has been placed by the learned Standing Counsel Sri Rai on the basis of the written instructions received from the Joint Director of Education. A perusal of the newspaper notification clearly demonstrates that all candidates were invited to be present alongwith their original documents in respect of the posts against which they had applied on the dates specified therein. The notice therefore clearly invited all the candidates who were above the cut off merit.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.