BINDRESH SINGH Vs. STATE OF U.P.
LAWS(ALL)-2020-12-92
HIGH COURT OF ALLAHABAD
Decided on December 14,2020

Bindresh Singh Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Prakash Padia,J. - (1.) Heard Sri Siddharth Khare, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner has preferred the present writ petition with the prayer to direct the respondents-authorities to consider the candidature of the petitioner under OBC category and to undertake follow up proceeding for appointment of the petitioner on the post of Constable pursuant to the advertisement dated 16.11.2018..
(3.) Facts in brief as contained in the writ petition are that an advertisement was issued by the respondents on 16.11.2018 inviting applications for the post of constable in Civil Police and Provincial Armed Constabulary (in short "P.A.C."). The process of selection comprises of written examination followed by the document verification and physical standard test which is subsequently followed by physical efficiency test and medical examination.;


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