SHEELA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) PETITIONER by means of this writ petition has sought for a writ of mandamus commanding the Respondent No. 2 to consider the representation of the petitioner dated 3 -8 -2002 addressed to Ram Veer Upadhyaya, Energy Minister, U.P. Government pursuant to the direction dated 13 -10 -2002 issued by the said Minister. The said Minister issued a direction to appoint the petitioner on a particular post. Needless to say that this will be an appointment contrary to the rules. Petitioner has sought for a writ of mandamus. A mandamus can only be issued if the petitioner has an enforceable right and respondents are under legal obligation. None of the ingredients are there for issuance of mandamus.

(2.) IN this view of the matter, no relief can be granted to the petitioner. The petition is dismissed being devoid of any merit. Petition dismissed.