SHANTI KUMAR TIWARI Vs. STATE OF U P

JUDGEMENT

(1.) This appeal is arising out of judgment and order passed by learned Single Judge on 04th October, 2010.

(2.) The fact remains that the Appellant/writ Petitioner wanted consideration of his candidature as second empanelled candidate when first empanelled candidate has resigned from the service after a period of eight months from the date of his appointment as per the panel.

(3.) Mr. Umesh Vats, learned Counsel appearing for the Appellant, has contended before us that at the time of deciding the matter learned Single Judge did not consider two very important Division Bench judgments of this Court in proper manner but distinguished the same instead of referring the matter to any Division Bench being larger than the bench of the learned Single Judge.