Maheshwar Kumar vs Union Of India And 4 Others
2016 Latest Caselaw 1111 ALL

Citation : 2016 Latest Caselaw 1111 ALL
Judgement Date : 30 March, 2016

Allahabad High Court

Maheshwar Kumar vs Union Of India And 4 Others on 30 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 13903 of 2016
 

 
Petitioner :- Maheshwar Kumar
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Kushmondeya Shahi
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Gaurav Kumar Chand has put in appearance on behalf of the respondents.

It is contended on behalf of the petitioner that in his application form he has mentioned that he belongs to scheduled caste category and he has submitted his caste certificate of the scheduled caste category. He has been found successful in the recruitment process and appointment letter has been issued to him on 10.06.2015.

The petitioner claims that he has joined at Bhopal. During verification of documents, some discrepancy has been found with regard to the petitioner as in some of the documents of the Selection Board, the petitioner's category has been mentioned as scheduled tribe. For the correction of the said discrepancy/error, he has moved a representation to the respondent no.2.

Learned counsel for the respondent nos.4 and 5 may seek instruction in the matter what steps have been taken to rectify the said mistake.

Put up this case as supplementary fresh on 25.04.2016.

Order Date :- 30.3.2016