MANJU TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) THIS intra Court appeal, under the Rules of the Court, is preferred against the judgment of the Hon'ble Single Judge dated 20. 11. 2007 dismissing the appellant's Civil Misc. Writ Petition No. 8649 of 1997.

(2.) HEARD Shri Hari Prasad Pandey, learned Counsel appearing for the petitioner-appellant, learned Standing Counsel appearing for respondent Nos. 1, 4 and 5 and Shri Kapil Rathore, learned Counsel appearing for respondent Nos. 2 and 3.

(3.) IT appears that the petitioner-appellant along with others being aggrieved by the order of the Pramukh Chikitasa Adhikshak (Chief Medical Superintendent) of Swaroop Rani Hospital, Allahabad and Principal, Motilal Nehru Medical College, Allahabad dated 24. 2. 1997 and 21. 2. 2008 respectively cancelling their appointment as staff nurse filed the aforesaid writ petition on the ground, inter alia, that the same is arbitrary and in violation of principles of natural justice. The Hon'ble Single Judge, having heard learned Counsel for the parties, found that the appointment made by the Principal is totally dehors the Rules and the Principal of the College has no jurisdiction or authority to make selection and appointment to the post of Subordinate Nursing Staff.