RAVINDRA KUMAR DUBEY Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2019-9-419
HIGH COURT OF ALLAHABAD
Decided on September 20,2019

Ravindra Kumar Dubey Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

- (1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Shantanu Khare, learned counsel for the petitioner, Sri Vaibhav Kaushik appears for respondent no. 3 and learned Standing Counsel represents respondent nos. 1 and 2.
(2.) The petitioner had appeared in selection of Assistant Professor (Hindi) pursuant to the advertisement No. 47. The selection process comprises of written test as well as oral interview. The petitioner was given OMR sheet in the written test with series no. 'A' which was subsequently taken away by the invigilator and the petitioner was given series no. 'C' with the counter sign of the invigilator as has been alleged by the petitioner in the writ petition.
(3.) It is submitted that the written examination was held on 05.01.2019 and the petitioner immediately after examination on 07.01.2019 represented before the authorities giving the facts mentioned herein above but the result of the petitioner has not been declared and later on the name of the petitoner has been included in the list of rejected candidates published on 04.07.2019. It is further submitted by the petitioner that he again represented before the concerned authorities but no action has been taken so far.;


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