SANDEEP GUPTA Vs. HIGH COURT OF JUDICATURE AT ALLAHABAD THROUGH ITS REGISTRAR GENERAL
LAWS(SC)-2018-7-150
SUPREME COURT OF INDIA
Decided on July 19,2018

SANDEEP GUPTA Appellant
VERSUS
HIGH COURT OF JUDICATURE AT ALLAHABAD THROUGH ITS REGISTRAR GENERAL Respondents

JUDGEMENT

- (1.) I.A. No.42562/2017 is allowed.
(2.) As per the advertisement dated 10.05.2016, applications were invited for filling up 72 posts in the Uttar Pradesh Higher Judicial Service along with 12 carried over vacancies against the reserved categories.
(3.) The writ petitioner approached this Court challenging the vires of the Rules on the ground that as per the advertisement he had crossed the age of 45 years. Pursuant to the interim order dated 22.07.2016 the candidates were permitted to participate in the selection process.;


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