BABITA @ BABITA CHANDRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Instructions filed today are taken on record. Heard Sri Braj Mohan Singh, learned counsel for the petitioner and Sri M.C.Chaturvedi, learned Additional Advocate General assisted by Sri Gaurav Singh, learned Standing Counsel appearing for the State respondents.

(2.) By means of present petition filed under Article 226 of the Constitution, petitioner has prayed for a writ of certiorari to set aside the entire selection process undertaken by respondent Commission pursuant to Advertisement No. 5-Examination/ 2022 dtd. 4/7/2022.

(3.) The argument advanced by learned counsel for the petitioner is that list of selection pursuant to the selection held is in total de hors the procedure laid down in Rule 5(4)(2) of the U.P. Child Development and Nutrition (Subordinate) Service Rules, 1992 (For short Rules, 1992) on the post of Mukhya Sewika so advertised.