Mohammad Kalim vs State Of U.P. And 3 Others
2023 Latest Caselaw 8286 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- SPECIAL APPEAL No. - 140 of 2023
 

 
Appellant :- Mohammad Kalim
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Guru Prasad Singh,Parvat Singh,Ramendra Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Vikas Budhwar,J.

Heard learned counsel for the appellant and learned Standing Counsel appearing for the State respondents.

The judgment and order dated 15.02.2023 passed by the learned Single Judge categorically records that the appellant was trying to raise a dispute with regard to the selection which was completed in the year 2007 i.e., the marks awarded in the interview held on 16.11.2007. The writ petition admittedly has been filed in the year 2022 after about a period of 15 years, no dispute could be raised with regard to the findings returned by the learned Single Judge, the appeal is, thus, found no interference.

The appeal is, accordingly, dismissed.

Order Date :- 21.3.2023

Rajesh