UMESH CHAND YADAV Vs. INSPECTOR GENERAL AND CHIEF SECURITY COMM & 3 OTHERS
LAWS(ALL)-2016-1-334
HIGH COURT OF ALLAHABAD
Decided on January 20,2016

Umesh Chand Yadav Appellant
VERSUS
Inspector General And Chief Security Comm And 3 Others Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Shri Rajeev Chaddha, learned counsel for the petitioner and Shri Sudhir Bharti, learned counsel for the respondents.
(3.) The petitioner is seeking quashing of the order dated 19.2.2015 whereby his candidature for the post of Constable recruit has been cancelled on the ground that he has submitted false attestation form with regard to criminal case.;


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