ANKIT KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri R.S. Umrao, learned Standing Counsel for the respondents.

(2.) The petitioner by means of the present writ petition has prayed for a writ of mandamus commanding respondents to conduct his re-medical examination for the post of Constable in Uttar Pradesh Police/Constable, Civil Police, and Constable P.A.C. Direct Recruitment-2018.

(3.) The brief facts of the case are that a notification dtd. 16/11/2018 was published by the U.P. Recruitment and Promotion Board, Lucknow inviting applications for recruitment of 49,568 posts for U.P. Police/Constable, Civil Police and Constable, P.A.C. Direct Recruitment- 2018.