SETU SINGH Vs. UNION OF INDIA AND 4 OTHERS
LAWS(ALL)-2019-3-50
HIGH COURT OF ALLAHABAD
Decided on March 06,2019

Setu Singh Appellant
VERSUS
Union Of India And 4 Others Respondents

JUDGEMENT

- (1.) Heard Sri N.L. Tripathi, learned counsel for the petitioner, Sri G.N. Kanaujiya for the respondents No.1, 2 & 3 and Sri Nishith Yadav for the respondents No.4 and 5.
(2.) The petitioner who is a candidate for the U.P. Judicial Services Civil Judge (Junior Division) Examination has preferred this writ petition for a direction upon the respondents No.4 and 5 i.e. U.P. Public Service Commission to accept her application form for the main examination and to declare her result.
(3.) The petitioner in pursuance to the advertisement published by the U.P. Public Service Commission, Allahabad (in short 'Commission') applied for the post of Civil Judge (Junior Division). She qualified the preliminary examination and filled up the online application for the main examination. On the basis of the online application, the petitioner was issued admit card for the main examination and she appeared therein but the result is awaited.;


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