RITA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Learned counsel for the petitioner has cited an order dated 22. 09. 2008 passed by Hon. Single Judge of this Court in writ petition no. 50148 of 2003. Smt Laxmi Devi and Ors Vs. State of U. P. and Ors. The complete order is quoted below:- "heard learned counsel for the petitioner and learned Standing Counsel. It has been stated by the learned counsel for the petitioners that the petitioners were selected for training as Basic Health Worker and while they were pursuing their training, a ban has been imposed by the State Government on the recruitment and the training was postponed and as such the petitioners preferred the instant writ petition and this Hon'ble Court by means of order dated 10. 11. 2003 stayed the impugned order postponing the training of the petitioners. It has been stated by the Counsel for the petitioners that in compliance of the interim order of this Hon'ble Court, the petitioners were allowed to continue and subsequently, ban imposed by the State government on the recruitment was also lifted by means of order dated 15th January,2004. He prays that the Opp. Parties be directed to consider the case of the petitioners for appointment. In view of the above, Opp. Parties are directed to consider the case of the petitioners for appointment in accordance with the provisions of the Rules. Writ petition stands disposed of accordingly. " Learned counsel for the petitioner states that facts of this writ petition are exactly the same as of the above writ petition and requests for disposal of this writ petition in terms of the above order. Prayer being quite reasonable is accepted. This writ petition is also disposed of in terms of the order dated 22. 09. 2008 passed in writ petition no. 50148 of 2003 quoted above. .