Kiran Verma v. State Of U.P. And Others

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