YAGYA NARAYAN TIWARI Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2016-7-173
HIGH COURT OF ALLAHABAD
Decided on July 08,2016

Yagya Narayan Tiwari Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

- (1.) Heard Sri Sudhir Kumar Shukla, learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.
(2.) This petition seeks a direction to the U.P. Police Recruitment and Promotion Board, Lucknow to include the name of the petitioner in the select list prepared for recruitment and appointment to the post of Constables in Civil Police and accordingly declare his result treating him to belong to the reserved category of dependant of freedom fighter.
(3.) It has been contended in paragraph 16 of the writ petition that the last person selected in the category of dependant of freedom fighter amongst the general category obtained 258.7226 marks without any horizontal reservation and with horizontal reservation of the category of Home Guard, the cut off marks is 191.0633, whereas petitioner has secured 271.4885 marks.? In this background, it has been stated that the petitioner is also entitled to be included in the select list.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.