GYAN PRAKASH SINGH Vs. CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHABAD BENCH
LAWS(ALL)-2002-4-142
HIGH COURT OF ALLAHABAD
Decided on April 24,2002

GYAN PRAKASH SINGH Appellant
VERSUS
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) This writ petition has been filed challenging the validity of the impugned Judgment and order dated 7.12.1999 passed by the Central Administrative Tribunal, Allahabad.
(2.) The brief facts of the case are that on 31.12.1995 the office of the Central Excise and Customs, Allahabad advertised two vacancies of Inspector, one of Upper Division Clerk and two posts of Lower Division Clerk for appointment of meritorious sportsmen in the Newspaper 'Danik Jagran'. The petitioner applied for the post of Inspector on pursuance of the Advertisement dated 31.12.1995. In paragraph Nos. 6 to 9, the petitioner has averred that he being an athlete participated in several tournaments. It is stated that he also participated in East Zone Inter University Athletics Meet commencing from 23rd to 25th January, 1993. He also participated In Atheletic Hammer Throw Championship 1991 and Inter University and Inter degree colleges championship in the year 1990-91, 1991-92, 1992-93 and 1993-94.
(3.) By letter dated 14/15.2.1996, the petitioner was directed to appear on 23.2.1996/26.2.1996 in the Mayo Hall Sports Complex/Madan Mohan Malviya Stadium, Allahabad at 10.00 a.m. for the ground test.;


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