MOHD AYUB Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 09.09.2008 passed by the Division Bench of High Court of Allahabad, Lucknow Bench, Lucknow in Sepecial Appeal No. 513 (S/S) 2008 whereby the learned Judges of the Division Bench were pleased to affirm the view taken by the Learned single Judge in judgment and order dated 18.08.2008 by which the Writ Petition No. 5554 (S/S) of 2003 filed by the appellant was dismissed. The material facts of the case are that information was circulated by the Commandant IInd battalion, PAC Sitapur, 4th Respondent, on 10.04.2003 to all the Branch Incharge/ Commandant to make available the nominations of the constable having certain qualifications for the post of Armourer (herein after referred as said post). It was made clear that applications of the interested candidates will be made available to the Head Office by 14.04.2003 and no application sent thereafter will be considered.

(3.) It was also mentioned therein that a medical certificate from the Chief Medical Officer as per category A was required to be sent along with the application and no application would be accepted without the medical certificate.