MULAYAM SINGH Vs. STATE OF U.P. AND 3 OTHERS
LAWS(ALL)-2020-7-61
HIGH COURT OF ALLAHABAD
Decided on July 08,2020

MULAYAM SINGH Appellant
VERSUS
State of U.P. and 3 Others Respondents

JUDGEMENT

VIVEK KUMAR BIRLA,J. - (1.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the respondents.
(2.) Present writ petition has been filed seeking a mandamus directing the respondents to send the petitioner for training on the post of Constable with Roll No. 1231040027 in pursuance to advertisement for Police Constables Recruitment 2018 {in short 'PRPB-1(112)/2017} s there was truthful disclosure in his notarized affidavit executed on 9.8.2019.
(3.) Petitioner appeared for the post of Constable in U.P. Police in Police Constables Recruitment, 2018. In the recruitment he was declared successful and his name is shown in the listed of selected candidates. However, he is not being sent for training on his alleged involvement in case Crime No. 430 of 2017 registered on 24.5.2017 under Sections 498A, 304B read with Section 3 / 4 Dowry Prohibition Act.;


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