SUNITA DIWEDI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the U. P. Higher Education Service Commission as well as learned standing counsel.

(2.) It is alleged in paragraph 2 of the writ petition that the petitioner has been selected by the U. P. Higher Education Service Commission as Lecturer in Hindi for Agra College, Agra, The recommendation of the Higher Education Service Commission dated 17.6.2003 is Annexure-2 to the writ petition.

(3.) In pursuance of letter dated 17.6.2003, the petitioner submitted his joining before the Principal, Agra College, Agra, who is also Secretary of the Managing Committee of the College on 24.7.2003, but she has not yet been allowed to join there. True copies of the joining reports are Annexures-3 and 4.