ASHWANI KUMAR SINGH Vs. U P PUBLIC SERVICE COMMISSION
LAWS(SC)-2003-7-53
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on July 14,2003

ASHWANI KUMAR SINGH Appellant
VERSUS
U. P. PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

Arijit Pasayat, J. - (1.) Leave granted.
(2.) These two appeals involve identical issues and, therefore, are taken up together.
(3.) Factual position which is necessary to be noted for disposal of the appeals in a nutshell is as follows :;


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