Ajay Kumar vs Union Of India And Others
2011 Latest Caselaw 5000 ALL

Citation : 2011 Latest Caselaw 5000 ALL
Judgement Date : 10 October, 2011

Allahabad High Court

Ajay Kumar vs Union Of India And Others on 10 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 57961 of 2011
 

 
Petitioner :- Ajay Kumar
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Sunil Kumar Yadav
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Rajes Kumar,J.

The petitioner applied for the post of Constable in BSF, CISF, CRPF and SSR. The petitioner has been disqualified on the ground that he has been allotted Roll No. 3001001415 while in the answer sheet the petitioner mentioned Roll No. 3001001416, which was allotted to one Sri Dharmendra Singh and not to the petitioner. The document, which the petitioner annexed, does not show that the petitioner has been allotted Roll No. 3001001415.

Sri Kashi Nath Singh, learned Standing Counsel appearing on behalf of the respondents is directed to show the document by which the petitioner has been allotted Roll No. 3001001415 and the same has been informed to the petitioner.

Put up on Monday i.e. on 17.10.2011 as fresh.

Order Date :- 10.10.2011