Kaushlendra Upadhyay vs Union Of India And Others
2012 Latest Caselaw 1317 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 21589 of 2012
 

 
Petitioner :- Kaushlendra Upadhyay
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Balram Mishra
 
Respondent Counsel :- A.S.G.I.
 

 
Hon'ble Dilip Gupta,J.

The petitioner had submitted an application pursuant to the advertisement issued for the post of Constable (General Duty) in Central Industrial Security Force, Central Reserve Police Force, Boarder Security Force and Sashastra Seema Bal and gave option for all the aforesaid four Forces but according to the petitioner his candidature has been considered only for only one Force and not for the remaining three Forces.

Sri Upendra Nath Sharma, learned counsel for the respondents has placed before the Court the instructions received from the department. It is stated in the said instructions that the petitioner had indicated all the four preferences and, therefore, his case has been forwarded to the Headquarters for re-determination of the result and the petitioner will be apprised thereafter.

This petition is, accordingly, disposed of with a direction to respondents to finalize the result within one month from the date of a certified copy of this order is served by the petitioner.

Order Date :- 3.5.2012

SK