YOGENDRA KUMAR SRIVASTAVA,J. - (1.) The present intra court appeal has been filed seeking to assail the judgment and order dated 30.09.2019 passed by a learned Single Judge in Writ A No. 13935 of 2019 (Md Arshad Khan Vs. State of U.P. and others), whereby the writ petition has been dismissed.
(2.) The writ petitioner is the appellant before us.
(3.) The matter pertains to the process of recruitment under the Police Constable and Constable PAC (Male) Direct Recruitment-2015. The relief sought in the writ petition was for quashing of the medical examination result dated 27.02.2019 and the appellate medical board result dated 08.04.2019, whereunder the petitioner had been declared medically unfit on the ground that he suffered from the disability of 'flat foot'.;