ARVIND CHIKARA AND 2 OTHERS Vs. STATE OF U P AND 5 OTHERS
LAWS(ALL)-2016-10-20
HIGH COURT OF ALLAHABAD
Decided on October 04,2016

Arvind Chikara And 2 Others Appellant
VERSUS
State Of U P And 5 Others Respondents

JUDGEMENT

- (1.) Heard Shri Vijay Gautam, learned counsel for the petitioners and Shri Pankaj Rai, Additional Chief Standing Counsel for the respondents.
(2.) In this bunch of cases, the petitioners are assailing the result of preliminary examination as well as final result issued by Uttar Pradesh Police Recruitment and Promotional Board, Lucknow for selection on the post of Constables of Uttar Pradesh Police Constable & Equivalent Posts Direct Recruitment-2013.
(3.) For the sake of convenience, the facts of Writ A No.41418 of 2014 are being noted below:-;


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