Suraj Kumar Keshri vs Union Of India And Others
2011 Latest Caselaw 2791 ALL

Citation : 2011 Latest Caselaw 2791 ALL
Judgement Date : 18 July, 2011

Allahabad High Court

Suraj Kumar Keshri vs Union Of India And Others on 18 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 39070 of 2011
 

 
Petitioner :- Suraj Kumar Keshri
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Kavindra Narain Sharma
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that he has applied for the post of Data Entry Operator under the O.B.C. category. He has been issued admit card, which is Annexure-2 to the writ petition, in which O.B.C. category is specifically mentioned but in the result, the category has not been mentioned and it appears that the petitioner has not been considered in O.B.C. category while making the selection.

The submission of learned counsel for the petitioner is that if he is considered in the O.B.C. category then he is eligible to be selected in view of the number obtained by him.

Learned Standing Counsel for Union of India may seek instruction in the matter.

Put up on 21.7.2011 as fresh.

Order Date :- 18.7.2011