RAM ASHISH YADAV Vs. UNION OF INDIA AND ANR
LAWS(ALL)-2013-11-210
HIGH COURT OF ALLAHABAD
Decided on November 08,2013

Ram Ashish Yadav Appellant
VERSUS
Union Of India And Anr Respondents

JUDGEMENT

- (1.) Heard Smt. Durga Tiwari, learned Advocate in support of this appeal and Sri Deepak Verma, learned Advocate who appeared for the respondents.
(2.) Appellant has challenged the judgment of the learned Single Judge dated 29.7.2013 by which writ petition filed by the appellant has been dismissed.
(3.) Pursuant to the advertisement published on 3.12.2011 by the Staff Selection Commission, Central Region, Allahabad for the recruitment of Constables, appellant filled the form and it is after some progress in the written and physical examination/test the candidature of the appellant has been rejected. The rejection of the candidature is on the ground that the appellant has incorrectly filled the State Code and he failed to submit the domicile certificate of the State and therefore, the result of the appellant having been processed as per the State Code on non production of the domicile certificate of the State the candidature of the appellant was cancelled.;


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