LAWS(ALL)-2014-7-458

VIJAY PRATAP MAURYA Vs. STATE OF U P

Decided On July 17, 2014
Vijay Pratap Maurya Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) THE Zila Panchayat Raj officer Officer, Mau issued an advertisement on 6.6.2008 for appointment of Sweeper/Safai Karmi, 33 posts was reserved for dependents of Freedom Fighters and only 11 applications was received under the said category.

(2.) PETITIONER applied for the post of Safai Karmi under the quota of dependents of Freedom Fighters and along with his application submitted the document including the certificate of dependents of Freedom Fighters. The petitioner was deprived appointment under the quota of Freedom Fighters on the plea that the certificate was not enclosed along with the form.

(3.) THE petitioner has approached this Court seeking a writ of mandamus commanding the respondent no.3 to consider the appointment of petitioner for the post of Safai Karmi under the Freedom Fighters quota.