TRIBHUWAN KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2017-8-153
HIGH COURT OF ALLAHABAD
Decided on August 18,2017

TRIBHUWAN KUMAR Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Sanjeev Singh on behalf of the appellant.
(2.) This intra court appeal is directed against the judgment and order of learned Single Judge dated 12.07.2017, passed in Writ-A No.51591 of 2016.
(3.) The facts relevant for deciding the present special appeal are as under: An advertisement was published for appointment on the post of Junior Clerk for filling up of the backlog vacancies within the quota for SC/ST and OBC category candidates by the Office of District Magistrate, Mau. It is not in dispute that under the advertisement one vacancy on the post of Junior Clerk was shown within the category of other backward class and six vacancy within the category of SC/ST were notified. According to the petitioner he being a member of scheduled caste applied and participated in the selection. A select list was prepared which contain as many as 10 names against the 6 vacancies belonging to SC/ST category and 4 names against one vacancy earmarked for other backward class category. ;


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