RUMA KUMARI GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) The dispute relates to selection and appointment on the post of Lecturer in English in an Intermediate College governed by the provisions of U.P. Secondary Education Services Selection Board Act, 1982 and the Regulations framed thereunder.

(2.) Heard Sri Irhsad Ali, learned counsel for the petitioner, Sri S.M. Ali for the respondent No.6 and Sri S.R. Singh for the respondent No.2. Learned Standing Counsel has been heard for the respondent Nos. 1, 3 and 4.

(3.) It is not necessary to issue notice to the respondent No.5 keeping in view the nature of the order that is proposed to be passed.