Vaibhav Choudhary vs State Of U.P. And 4 Others
2023 Latest Caselaw 8853 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - A No. - 2984 of 2023
 

 
Petitioner :- Vaibhav Choudhary
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shikher Trivedi,Durvesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Rajendra Kumar-IV,J.

Heard learned counsel for the parties.

The instant writ petition has been filed seeking following reliefs;

"I. A writ order or direction to delete the Rule 15(f) of U.P. Police Sub-Inspector and Inspector (Civil Police)-Rules-2015 as amended in the year 2020, so far as ultra vires to the Article 14 and 16 of the Constitution of India.

II. A writ order or direction in the nature of mandamus commanding and direction in the nature of mandamus commanding and directing the respondent authority to call the petitioner for Medical Test against the vacancy which could not be filled up due to declaring the certain candidates as Medically unfit and absent.

III. A writ order or direction in the nature of mandamus commanding and directing the respondent authority to issue appointment letters etc. to the petitioner and also give other consequential benefits as admissible under the law."

Learned counsel for the parties submit that the writ petition be dismissed in terms of the judgment and order dated 24 March, 2023, rendered in Kapil Kumar Dixit and others vs. State of U.P. and others, WRIT - A No. - 20960 of 2022.

Order accordingly.

Order Date :- 24.3.2023

Mukesh Pal