- (1.) Earlier one Babita Kharwar had filed Civil Misc. Writ Petition No. 55881 of 2012 before this Court and this Court had asked the District Magistrate, Ballia to take decision in the matter and pursuant thereto District Magistrate Ballia took up the matter and has proceeded to decide the same. Pursuant thereto order dated 08.05.2013 was passed.
(2.) Thereafter another Civil Misc. Writ Petition No. 25186 of 2013 had been filed by the one Smt. Ranju Singh and this Court on 06.05.2013 had asked District Magistrate to look into the matter. District Magistrate thereafter has examined the matter and has directed to offer appointment to one Akshay Lal Ram and Smt. Ranju Singh. At this juncture present writ petition in question has been filed.
(3.) Sri Brij Lal Shukla, learned counsel for the petitioner contended that totally wrong procedure has been adhered to in the present case while applying reservation and in totally wrong and arbitrary manner his candidature has been cancelled, as such writ petition in question is liable to be allowed.;