ANIL KUMAR SRIVASTAVA Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2018-8-134
HIGH COURT OF ALLAHABAD
Decided on August 27,2018

ANIL KUMAR SRIVASTAVA Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Sunita Agarwal, J. - (1.) Heard Sri Rakesh Pande, learned counsel for the petitioner and Sri Vikram Bahadur Yadav, learned Standing Counsel.
(2.) The present writ petition has been filed with the prayer for mandamus commanding the respondent to grant appointment to the petitioner on the post of Excise Constable in the Excise Department being a candidate under the category of Dependents of Freedom Fighter pursuant to the Advertisement No. 1370/Upa,Va/2003-03/As,si/Bharti/dated 2.9.2002 issued by the Deputy Excise Commissioner, Varanasi Range, Varanasi.
(3.) By means of the amendment, further relief of mandamus has been sought commanding the respondents to appointment the petitioner on the aforesaid post pursuant to a subsequent advertisement dated 25.3.2003, wherein 2% reservation under Freedom Fighter quota had been applied pursuant to the Government Order dated 4th May, 1995 issued by the State Government.;


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