ANKIT CHAUDHARY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Siddharth Khare, learned counsel for the petitioner and Shri Vikram Bahadur Yadav, learned Standing Counsel for the Staterespondents. Learned Standing Counsel has provided to the Court a copy of written instructions dtd. 23/2/2023, which is taken on record.

(2.) The petitioner had applied for selection to the post of Constable in pursuance of an advertisement issued in the month of January, 2018. The petitioner was allotted a roll number and he participated in the written examination where he was declared successful under the O.B.C. category.

(3.) The petitioner was further subjected to document verification and physical efficiency test, which was followed by a medical examination and in each stage, the petitioner was successful and sent for training at Fatehpur and then to Mainpuri. Later the petitioner was posted at P.S. Chandpur, District Fatehpur and has been working since then.