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Chandan Kumar Yadav And 4 Others vs State Of U.P. And 4 Others
2023 Latest Caselaw 1241 ALL

Citation : 2023 Latest Caselaw 1241 ALL
Judgement Date : 11 January, 2023

Allahabad High Court
Chandan Kumar Yadav And 4 Others vs State Of U.P. And 4 Others on 11 January, 2023
Bench: Neeraj Tiwari



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 21180 of 2022
 

 
Petitioner :- Chandan Kumar Yadav And 4 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Aditiya Kumar Singh,Kauntey Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the petitioners and learned standing counsel for respondents.

Present petition has been filed with the following prayers:-

"(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent to forthwith hold the physical efficiency test of the petitioners and based upon the performance of the petitioners in such physical efficiency test clear the final result of the petitioners within a period to be specified by this Hon'ble Court.

(ii) Issue a writ, order or direction of a suitable nature commanding the respondent to permit the petitioner the participation in the remaining process of selection subsequent to the document verification & physical standard test within a period to be specified by this Honble Court within raising any objection against the candidature of the petitioner."

Learned counsel for the petitioners submit that controversy involved in the present petition is squarely covered with the judgment of this Court in Writ A No. 2524 of 2020 (Dharm Raj and 148 others vs. State of U.P. & others), which was disposed of vide order dated 24.11.2022, therefore, this petition may also be disposed of on the same terms and conditions.

The contention raised by learned counsel for the petitioner has not been disputed by learned standing counsel and he fairly conceded that the matter is squarely covered with the judgment of this Court in the case of Dharm Raj (Supra).

Under such facts and circumstances of the case, this petition is disposed of in terms of order dated 24.11.2022 passed in Writ A No. 2524 of 2020.

Order Date :- 11.1.2023

Junaid

 

 

 
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