JAI SHANKAR PRASAD AND 65 ORS Vs. STATE OF U P & ORS
LAWS(ALL)-2016-4-261
HIGH COURT OF ALLAHABAD
Decided on April 29,2016

Jai Shankar Prasad And 65 Ors Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Heard Shri Himanshu Raghave, learned counsel for the petitioners, learned Standing Counsel and Shri Ajay Kumar, learned counsel for the opposite party no. 2.
(2.) This writ petition has been filed by the candidates who have participated in the selection for appointment as Assistant Teachers (Science and Maths) in pursuance to the Government Order dated 11.07.2013 for filling up 29,334 vacancies on the said post and the consequential advertisement issued in respect thereof.
(3.) According to the petitioners they had applied in various districts of Uttar Pradesh for being considered for such selection and appointment.;


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