UMESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) In the nature of order we propose to pass in this matter it is not necessary to issue notice to the respondents.

(3.) The appellant is aggrieved since the prayer made by the appellant for consideration of representation for placement (Annexure P5) has been declined by the High Court on the ground of delay in approaching the High Court.