SADHANA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, Sri Anuj Kumar and learned Standing Counsel for the respondents and with their consent, this petition is being finally disposed off. It is pleaded that for the selection of Shiksha Mitra, the petitioner should have been placed at serial no.1, but the respondent no.7 has been given benefit of being handicapped person and has been shown at serial no.1. It is further pleaded that the handicapped certificate of respondent no.7 is forged, but no action is forthcoming despite a representation dated 7.3.2009 to the District Magistrate, Azamgarh. In case the aforesaid facts are correct, the petitioner may approach the District Magistrate, Azamgarh alongwith a copy of the representation, a certified copy of this order and a self attested copy of the writ petition, who will take a reasoned decision on the claim of the petitioner after hearing the parties within a period of six weeks from the date of submission of a certified copy of this order. It is clarified that the Court has not examined the merits of the claim of the petitioner.