Mohd. Farrukh Saeed vs Union Of India And 2 Others
2014 Latest Caselaw 2685 ALL

Citation : 2014 Latest Caselaw 2685 ALL
Judgement Date : 8 July, 2014

Allahabad High Court

Mohd. Farrukh Saeed vs Union Of India And 2 Others on 8 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 34606 of 2014
 

 
Petitioner :- Mohd. Farrukh Saeed
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- J.P. Singh
 
Counsel for Respondent :- A.S.G.I.,V.K. Pandey
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Argument is that pursuant to the call by the selecting agency petitioner submitted certificate of O.B.C. class within the time so provided, and therefore, cancellation of his candidature by respondent no. 3 is not at all justified.

Let this petition be placed in the additional cause list of 22nd July, 2014.

Sri Ishan Shishu, learned Advocate filed appearance on behalf of respondent no. 1. His name will also be shown as counsel for respondent when the case is listed next.

Order Date :- 8.7.2014

M.A.A.

( Rajan Roy, J.) ( S.K. Singh, J.)

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