RAJENDRA KUMAR KUSHWAHA Vs. D.M. GHAZIPUR AND OTHERS
LAWS(ALL)-1988-8-87
HIGH COURT OF ALLAHABAD
Decided on August 23,1988

Rajendra Kumar Kushwaha Appellant
VERSUS
D.M. Ghazipur And Others Respondents

JUDGEMENT

V.N. Khare, J.N. Dubey, J. - (1.) The grievance of the petitioner is that he appeared before the Selection Committee for appointment on the post of Demonstrator in Government Homeopathic Medical College, Ghazipur. Although six months have expired from the date of interview but the respondents are not declaring the results thereof. It is also stated in the writ petition that the petitioner made several representations in this regard to the District Magistrate, Ghazipur Deputy Director, Homeopathic/Ex - official Chairman, Ghazipur, the last being dated 13.8.1988 but the said representation is not being decided. Since the petitioner has already made representation dated 13.8.1988 to the District Magistrate/Deputy Director, Homeopathic/Ex - officio Chairman, Ghazipur and who is also the authority competent to look into the representation of the petitioner we direct him to decide the aforesaid representation dated 13.8.1988 of the petitioner if possible within two months from the date of the service of a certified copy of this order upon him. In case the petitioners representation is not traceable in the office of the said authority it will be open to the petitioner to make fresh representation along with a certified copy of this order. With these observations the writ petition stands disposed of. Petition disposed of.;


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