NAGESH SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Manish Kumar, learned counsel for the appellant, Sri A.M. Tripathi, Sri Virender Nath Verma on behalf of the respondents.

(2.) By means of present special appeal, the order dated 23.03.2010 passed by the learned Single Judge in Writ Petition No. 1251(SS) of 2009 (Nagesh Singh v.State of U.P. & Others) is under challenge.

(3.) Factual matrix in brief of the present case are that in the State of Uttar Pradesh in order to provide Basic Education, a project/scheme has been initiated known as 'Serv Shiksha Abhiyan' (hereinafter referred to as the 'scheme') which is to be implemented in all the districts of Uttar Pradesh. In order to implement the Scheme, one of the decision taken by the State Government is to appoint a person on the post of District Coordinator(construction).