Shreyansh Tripathi And Another vs Union Of India And 3 Others
2022 Latest Caselaw 19045 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 19734 of 2022
 

 
Petitioner :- Shreyansh Tripathi And Another
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Manisha Singh,Sanjay Pathak
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned Counsel for the petitioner and Sri Rajesh Kumar Vidhyarthi, learned Counsel for the Union of India.

The present petition has been filed stating that the petitioner had applied for the Combined Graduate Level Examination-2022, however, the candidature of the petitioner has been rejected solely on the ground that photo with spectacles attached by the petitioner is not as per the format.

The contention of the Counsel for the petitioner is that the same issue has been decided by this Court Writ-A No.2080 of 2022 (Shashwat Pandey vs Union of India and others) vide judgment and order dated 05.08.2022.

The Counsel for the petitioner further states that the case of the petitioner is squarely covered by the judgment and order dated 05.08.2022 and the petitioner is entitled for the benefit granted to the petitioner of Writ-A No.2080 of 2022.

Considering the fact that the petitioner is entitled to the same benefit as given by this Court to the petitioner of Writ-A No.2080 of 2022, the present writ petition is disposed off with a direction to the respondents to grant the same benefit which have been accorded by this Court to the petitioner of Writ-A No.2080 of 2022.

The directions given by this Court in para 21 of Writ-A No.2080 of 2022 shall apply to the case of the petitioner also.

Order Date :- 28.11.2022

akverma