VINAY KUMAR YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri D.S. Yadav, learned counsel for the petitioner and Sri Vinay Kumar Singh, learned Central Government Standing Counsel for the respondents.

(2.) This writ petition has been filed praying for the following reliefs :

(3.) Briefly stated facts of the present case are that the petitioner has passed B. Pharm in 2nd Division in the year 2005 from U.P. Technical University, Lucknow and passed M. Pharm in the year 2009 from Dr. M.G.R. Medical University, Chennai.