Prashant Kumar Yadav vs Staff Selection Commission And 3 ...
2021 Latest Caselaw 9047 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 2937 of 2021
 
Petitioner :- Prashant Kumar Yadav
 
Respondent :- Staff Selection Commission And 3 Others
 
Counsel for Petitioner :- Sanjay Singh,Amrendra Nath Rai
 
Counsel for Respondent :- A.S.G.I.,Shiv Singh Yadav
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heared learned counsel for the petitioner and Shiv Singh Yadav, learned counsel for the respondents.

Learned counsel for the parties submit that the controversy involved in the present writ petition is squarely covered by the judgment and order rendered on 20.7.2021 in Writ A No. - 3973 of 2021 (Prashant Pandey vs. Union of India and another) connected with 10 other writ petitions, whereby this Court has proceeded to dismiss the writ petitions with following observations:-

"12. Admittedly, the petitioners failed to find place in the list of recommended candidates due to their low merit as marks obtained by them were less than the marks obtained by the last selected candidate of his respective category and the same has also been accepted by the petitioners themselves in the writ petition that the marks obtained by them was less than the cut off marks.

13. In the aforesaid facts and circumstances, the Court is not inclined to grant any relief to the petitioners.

14. Consequently, all the writ petitions are dismissed."

Following the judgement passed in Writ A No. - 3973 of 2021 (Prashant Pandey vs. Union of India and another) the present writ petition is also dismissed.

Order Date :- 29.7.2021

RKP