Devendra Kumar Arora, J. - (1.) Heard Sri Onkar Nath Tiwari, learned Counsel for the petitioner and Sri Badrul Hasan, learned Additional Chief Standing Counsel. Petitioner has approached this Court assailing the order dated 27.08.2009, whereby the petitioner's representation for joining on the post of Aganbari Karyakarti/Sahayika has been rejected.
(2.) Submission of learned Counsel for the petitioner is that petitioner had applied for the post of Aganwadi Sahaiyka in pursuance to the advertisement issued in the year 2004 and was selected for the said post. After her selection, she was issued appointment letter but her joining was not accepted on account of some ulterior motive. It has been further submitted that the selection of the petitioner was against the clear vacancy and since posts are available, as one post out of two posts of Aganwadi Sahaiyka is still available, but opposite party did not allow the petitioner to join, though the petitioner presented herself for joining and also represented before concerned authority.
(3.) Feeling aggrieved by the said action of opposite parties, petitioner approached this Court by means of Writ Petition No. 5336 (SS) of 2007: Smit. Savit Devi v. State of U.P. and others, and the same was disposed of vide judgment and order dated 16.02.2009 with the directions to the concerned opposite parties to decide the pending representation dated 21.03.2007, within a period of three months.;