Heard learned counsel for the petitioner and Sri J.N. Maurya
Advocate.
Petitioner was a candidate for the post of Assistant Teacher in L.T.
Grade. She has been selected on the post of Assistant Teacher and
her placement has been made. Petitioner has approached this Court
contending therein that on account of some personal
inconvenience directives be issued to make her recommendation
for placement at some other institution. Under the provisions of
U.P. Act No. 5 of 1982 and U.P. Secondary Education Selection
Service Board Rules, 1998 there is no provision for placing the
petitioner to some other institution as has been prayed for as such
relief can not be accorded to the petitioner.
Writ petition is dismissed.
Order Date :- 13.8.2010
SR