ANIL KUMAR SRIVASTAVA Vs. STATE OF U P
LAWS(ALL)-2006-3-162
HIGH COURT OF ALLAHABAD
Decided on March 29,2006

ANIL KUMAR RAMESH CHANDRA SRIVASTAVA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The State Government advertised 36 vacancies for the post of Gram Panchayat Adhikari (Group-C) the District Azamgarh. In response, the petitioners along with others applied and appeared in the written examination held on 13.12.1998.
(3.) The result of the written examination was declared by the respondents in which 144 candidates were declared selected for the interview in respect of various categories i.e. General Category, O.B.C. and S.C/S.T. categories.;


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