MAYANK GAUTAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr.Vivek Raj Singh, learned counsel for the petitioner as well as Mr.Manjeev Shukla, learned Standing Counsel for the opposite parties.

(2.) The petitioner has challenged the Circular dated 4th of May, 2011 (Annexure No.1), issued by the Joint Commissioner, Food and Civil Supply Department, State of U.P., Lucknow.

(3.) By means of the Circular impugned, it has been provided that the Selection Committee, to fill up the posts of handicapped candidates, has been constituted under the Chairmanship of the Head of the Department, which shall interview the candidates, for selection on Group 'C' posts.