RAJESH CHAUBEY Vs. HON HIGH COURT JUDICATURE AT ALLAHABAD
LAWS(ALL)-2019-1-218
HIGH COURT OF ALLAHABAD
Decided on January 02,2019

Rajesh Chaubey Appellant
VERSUS
Hon High Court Judicature At Allahabad Respondents

JUDGEMENT

- (1.) Heard Sri Rajesh Chaubey, petitioner-in-person. Sri Manish Goyal, learned counsel has appeared for the respondents.
(2.) The petitioner after obtaining the degree of law got himself enrolled on 03.08.2009 with the U.P. Bar Council. After his enrolment, he practised as a lawyer in the district court at Varanasi for about three years. Thereafter, he took a full time employment as Law Officer with the State Bank of India w.e.f. 03.09.2012. Presently, the petitioner is working as Deputy Manager (Law) with the State Bank of India.
(3.) The petitioner applied under the Uttar Pradesh Higher Judicial Service Examination-2018 for recruitment to the Higher Judicial Service of the State of U.P. The petitioner's on line application for the aforesaid recruitment has been accepted but he is not being allowed to submit hard copy/off line application for the same for which the last date is 03.01.2019.;


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