REGENT COMPUTRONICS PVT. LTD.

RIYASAT ALI Appellant

V/S

STATE OF U P Respondents

Referred Judgements :-

JATINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
R P KAPUR VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. SECRETARIAT ASSISTANT SUCCESSFUL EXAMINEES UNION [REFERRED TO]
MANAGEMENT OF RESERVE BANK OF INDIA NEW DELHI VS. BHOPAL SINGH PANCHAL [REFERRED TO]
COMMR OF POLICE VS. SANDEEP KUMAR [REFERRED TO]
DEPUTY INSPECTOR GENERAL OF POLICE VS. S. SAMUTHIRAM [REFERRED TO]
COMMISSIONER OF POLICE, NEW DELHI VS. MEHAR SINGH [REFERRED TO]
STATE OF M.P. VS. PARVEZ KHAN [REFERRED TO]
B. RAMAKRISHNA YADAV AND ORS. VS. THE SUPERINTENDENT OF POLICE AND ORS. [REFERRED TO]
AVTAR SINGH VS. UNION OF INDIA [REFERRED TO]
UNION TERRITORY, CHANDIGARH VS. PRADEEP KUMAR [REFERRED TO]
MOHAMMED IMRAN VS. STATE OF MAHARASHTRA AND OTHERS [REFERRED TO]
STATE OF MADHYA PRADESH AND OTHERS VS. ABHIJIT SINGH PAWAR [REFERRED TO]

JUDGEMENT

(1.) The petitioner has assailed the order dtd. 1/6/2019 passed by respondent no. 4- Superintendent of Police, Rampur, cancelling his selection as Constable in the U.P. Police.

(2.) The judgment is being structured in the following conceptual framework to facilitate the discussion:

(3.) The recruitment process for various posts in the U.P. Police was initiated by notification no. PRPB-1(82)/2015. The petitioner applied in response to the said notification and participated in the selection process. The petitioner was selected for appointment to the post of Constable in the UP Police.

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RIYASAT ALI Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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