ARYAN GAUTAM Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2018-1-177
HIGH COURT OF ALLAHABAD
Decided on January 24,2018

Aryan Gautam Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

Vivek Kumar Birla, J. - (1.) Heard Sri Vinod Kumar Mishra holding brief of Sri Vijay Gautam, learned counsel for the petitioner and Sri Shashi Kant Upadhyay, learned Standing Counsel appearing for the respondents.
(2.) Present petition has been filed seeking direction to the respondents to call the petitioner for interview and further selection process for the post of Warder / Bandi Rakshak at Fatehgarh, Furrukhabad in pursuance of the advertisement no. Ad 2 (4) Bharti/2011, dated 19.8.2011.
(3.) Facts in brief of the case are that pursuant to the advertisement issued in August, 2011 for the post of Warder / Reserve Warder and Female Warder in the respondent department advertised for different district the petitioner applied for Fatehgarh / Farrukhabad district in general category for the post of Warder, wherein 203 posts were advertised. The petitioner was not called for interview although he had obtained 20 marks in the written examination.;


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