ASHA JAISWAL Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Heard Sri Nambar Singh, assisted with Sri Sanjeev Singh, learned Counsel for the petitioner and Sri Ganga Prasad, learned Counsel for respondent No. 4 and Sri Sandeep Mukherjee, learned Standing Counsel for the State.

(2.) With the consent of the learned Counsel for the parties, the writ petition is decided at this stage in view of the Second Proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules, 1952.

(3.) In this petition prayer has been made for writ of certiorari quashing the order dated 19.4.2001 passed by Joint Director of Education, Varanasi Region, Varanasi whereby the respondent No. 4 Smt. Phoolpati Devi, was appointed as a lecturer in Zila Panchayat Palika Inter College, Chandauli, District Chandauli in the promotional quota treating her as a reserved category candidate.