RAM JANAM Vs. STATE OF U.P.
LAWS(ALL)-2019-9-238
HIGH COURT OF ALLAHABAD
Decided on September 03,2019

RAM JANAM Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SAURABH SHYAM SHAMSHERY, J. - (1.) Heard Sri Shashi Ranjan Srivastav and learned Stading Counsel for the State.
(2.) This writ petition, inter alia, has been filed for the following relief; "(i) Issue a writ order of direction in the nature of certiorari call the entire records and quash the impugned order dated 31.08.2010 (Annexure No.7) to the writ petition. (ii) Issue a writ order or direction in the nature of mandamus directing the respondents to consider the claim and include the name of petitioner in the list of finally recruited/selected constable. (iii) Issue a writ, order or direction in the nature of mandamus directing the respondent no.3 to decide the representation of the petitioner dated 28.01.2015 (Annexure No.9) to the writ petition."
(3.) Learned counsel for the petitioner submitted that the petitioner who belonged to Schedule Caste category had participated in selection and recruitment of Constables in Uttar Pradesh Police in the year 2009. Petitioner cleared physical test and medical test in the month of October and November 2009 and was allotted Roll No. 27070179 for written examination.;


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