Praveen Kumar vs State Of U.P. And Another
2011 Latest Caselaw 3384 ALL

Citation : 2011 Latest Caselaw 3384 ALL
Judgement Date : 2 August, 2011

Allahabad High Court

Praveen Kumar vs State Of U.P. And Another on 2 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 42727 of 2011
 

 
Petitioner :- Praveen Kumar
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- T.D.Verma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner's selection has been denied on the post of Constable on the ground that though the petitioner was medically unfit but he has been permitted to appear in the written examination. Therefore, the petitioner's selection has been denied.

Learned counsel for the petitioner submitted that the petitioner was not unfit but fit, therefore, the petitioner has been permitted to appear in the written examination. There is no evidence in this regard. Learned counsel for the petitioner states that he may be allowed some reasonable time to file the documents to show that the petitioner was fit in the medical test before appearing in the examination.

Put up on 9.8.2011 as fresh.

Order Date :- 2.8.2011