PRABHAKAR PANDEY Vs. STATE OF U P AND OTHERS
LAWS(ALL)-2019-2-142
HIGH COURT OF ALLAHABAD
Decided on February 28,2019

Prabhakar Pandey Appellant
VERSUS
State Of U P And Others Respondents

JUDGEMENT

Ashok Kumar, J. - (1.) Heard Sri Satya Prakash, learned counsel for the petitioner and Sri S.P. Singh, learned Standing Counsel for the respondents.
(2.) An advertisement dated 16th June, 1993 was issued/ published inviting the applications to fillup the post of Fire Services Second Officer. The candidates were required to appear in pre examination thereafter in main examination and then for interview.
(3.) The claim of the petitioner is that the petitioner was possessing the requisite qualification and the qualification of the petitioner was M.A., LL.B. and he also possessed the degree of B.Ed.;


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