ISHWAR CHAND Vs. STATE OF U P
LAWS(ALL)-2006-11-147
HIGH COURT OF ALLAHABAD
Decided on November 14,2006

ISHWAR CHAND Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) ARUN Tandon, J. Learned Standing Counsel represents respondent Nos. 1,3 and 4. Sri R. P. Dubey, Advocate has accepted notice on behalf of respondent No. 2 and Sri P. S. Baghel, Advocate has accepted notice on behalf of respondent No. 6.
(2.) ISSUE notice to respondent No. 5 fixing 14th December, 2006 as the date for appearance. Petitioner to take steps by 4th December, 2006. All the respondents may file counter-affidavit by the next date fixed.
(3.) SINCE serious legal and factual issues have been raised in respect of the disposal of the interim application filed alongwith this writ petition, this Court feels it proper to record reasons in support of the order to be passed on the interim application. Petitioner Ishwar Chand, who has been selected for the post of Lecturer in subject of Psychology in Baba Barua Das Inter College, Paruliya Ashram, Ambedkar Nagar by the U. P. Secondary Education Services Selection Board at Allahabad, has filed this petition for a writ of mandamus commanding the respondents to appoint the petitioner accordingly. An application for interim direction has also been filed.;


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