Rahul Kumar vs State Of U.P. And 4 Others
2022 Latest Caselaw 9742 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 7362 of 2022
 

 
Petitioner :- Rahul Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Vinod Kumar
 
Counsel for Respondent :- C.S.C.,Hemendra Kumar Mishra
 

 
Hon'ble Saurabh Shyam Shamshery,J.

The petitioner is aggrieved that his candidature for the post of Community Health Officer is not considered apparently on the ground of OBC Certificate so submitted was not in the prescribed form. The petitioner has relied upon a judgment passed by this Court in the case of Imran Khan Vs. State of U.P. & 3 Ors., Writ-A No. 20311 of 2018, decided on 13.4.2022.

Learned Standing Counsel, on instructions, submits that during pendency of this writ petition, an order dated 11.5.2022 has been passed by this Court, whereby appointment of the petitioner is cancelled.

Learned counsel for the petitioner submits that copy of said rejection order has not been served to him.

In view of the above, this writ petition is dispose of with direction to the concerned respondent to provide a copy of aforesaid order within seven days to the petitioner.

The petitioner is at liberty to challenge the same, if so aggrieved or if so advised, before appropriate forum.

Order Date :- 8.8.2022

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