Purti Mahaur And 5 Ors. vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 928 ALL

Citation : 2014 Latest Caselaw 928 ALL
Judgement Date : 16 April, 2014

Allahabad High Court

Purti Mahaur And 5 Ors. vs State Of U.P. And 4 Ors. on 16 April, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 21669 of 2014
 

 
Petitioner :- Purti Mahaur And 5 Ors.
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Santosh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Nisheeth Yadav
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

The contention of the petitioners is that though there are other meritorious candidates, who have obtained higher marks in the written examination, but they have been awarded lesser marks in interview, while the candidates belonging to a particular caste, who have been awarded much lesser marks in the written examination, have been awarded marks between 136 to 140.

The allegation of malafide has been raised in the petition.

Sri C.B. Yadav, Advocate, who appears on behalf of respondent nos. 2, 3 and 4 may file counter affidavit within three weeks. Learned Standing Counsel, who appears on behalf of respondent no. 1, may also file counter affidavit within the same period.

List on 12.5.2014.

Order Date :- 16.4.2014