RANJIT KUMAR Vs. STATE OF U P THRU PRIN SECY HOME AND ANR
LAWS(ALL)-2018-5-50
HIGH COURT OF ALLAHABAD
Decided on May 11,2018

RANJIT KUMAR Appellant
VERSUS
State Of U P Thru Prin Secy Home And Anr Respondents

JUDGEMENT

Irshad Ali, J. - (1.) Heard learned counsel for the petitioner and the learned Addl. Chief Standing Counsel for the respondents. By means of the present writ petition the petitioner has sought a writ of mandamus commanding the respondent no. 2 to consider the candidature of the petitioner for the appointment on the post of Police Constable PAC (Male) in pursuance to the notification issued on 29.12.2015.
(2.) Brief fact of the case is that in pursuance to the advertisement dated 29.12.2015 the petitioner applied under OBC male category against 28916 vacancies for the post of Police Constable and Constable PAC (Male) under non-creamy layer category. He claims that he fulfills the eligibility criteria prescribed under the advertisement. The application of the petitioner was registered under OBC non creamy layer category, bearing Registration No. 10200895436.
(3.) After submission of the application form, on 22.04.2016 the petitioner was called for physical test under OBC category and for the said purpose the petitioner was issued an admit card bearing roll no. 00014300.;


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