Rakesh Singh vs State Of U.P. And Another
2014 Latest Caselaw 7101 ALL

Citation : 2014 Latest Caselaw 7101 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Rakesh Singh vs State Of U.P. And Another on 25 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 52508 of 2014
 

 
Petitioner :- Rakesh Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- C.M. Shukla,M.M. Jain
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner, admittedly, participated in the physical efficiency test where 25 rounds of field was to be completed by him, but he after eligibly completing 24 rounds stopped to drink water and again proceeded to complete the remaining round then the concerned official stopped him to proceed further.

I do not find any valid ground to interfere with the writ petition. The writ petition is dismissed. However, the petitioner may approach the authority concerned for redressal of his grievance.

Order Date :- 25.9.2014

SKS

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