RAVI PRASAD SRIVASTAVA Vs. STATE OF U P
LAWS(ALL)-2008-9-121
HIGH COURT OF ALLAHABAD
Decided on September 02,2008

RAVI PRASAD SRIVASTAVA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) HEARD Shri T. P. Singh, Senior Advocate assisted by Shri Jitendra Singh Baghel for the petitioner. Learned Standing Counsel appears for respondent No. 1. Smt. Archana Singh appears for respondent Nos. 2 and 3.
(2.) BY this writ petition, the petitioner has challenged the criteria and the calculation of his marks for short listing of the candidates for selections in pursuance of Advertisement No. 36 published by the U. P. Higher Education Service Commission, Allahabad, for the posts of Principals of Post-Graduate Aided Colleges. The petitioner has also prayed for a direction to allow him to participate in the interviews. The interviews were held in the month of June, 2008 and that the results of the selections were declared on 30. 6. 2008. Smt. Archana Singh has accepted notice on behalf of U. P. Higher Education Service Commission and has raised a preliminary objection with regard to the fact that the petitioner has not amended prayers by challenging the results of the selections, and has not impleaded the selected candidates. The petitioner has not even impleaded the selected candidates even in the representative capacity.
(3.) SMT. Archana Singh has filed a short counter-affidavit of Dr. D. P. Chaturvedi, Deputy Secretary, U. P. Higher Education Service Commission, Allahabad, dated 29. 5. 2008. She has also filed the counter- affidavit of the same officer to all the paragraphs of the writ petition dated 1. 7. 2008 and the supplementary counter-affidavit of the same officer on 16. 7. 2008. The petitioner has filed an application to direct respondent Nos. 2 and 3 or proposed respondent No. 4 a selected candidate to provide the address of the selected candidates to the petitioner to implead them as respondents. They have further prayed that Dr. Ajai Kumar Rai and Dr. Mohd. Ahmad be impleaded as respondent Nos. 4 and 5 of the writ petition.;


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