ROHIT NANDAN SHUKLA Vs. U.P.P.S.C., ALLAHABAD AND ANOTHER
LAWS(ALL)-2016-4-127
HIGH COURT OF ALLAHABAD
Decided on April 26,2016

Rohit Nandan Shukla Appellant
VERSUS
U.P.P.S.C., Allahabad And Another Respondents

JUDGEMENT

DILIP GUPTA,J.AMAR SINGH CHAUHAN,J. - (1.) The petitioner, who belongs to general category, responded to an advertisement issued by the U.P. Public Service Commission the Commission inviting applications for appointments of Civil Judges (Junior Division) in the Uttar Pradesh Judicial Service.
(2.) The selections are made after holding a preliminary examination and then a main examination followed by interviews. The preliminary examination was conducted by the Commission on 6 September 2015.
(3.) The preliminary examination consisted of General Knowledge and Law Papers. The General Knowledge paper was of 150 questions carrying one mark each, while the Law Paper also contained 150 questions but of two marks each. Thus, the total marks of General Knowledge were 150 while that of Law Paper were 300. The result of the preliminary examination was declared on 29 September 2015.;


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