ABHISHEK KUMAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Siddharth Khare, learned counsel for the petitioner, Sri Shrawan Kumar Dubey, learned Additional Chief Standing Counsel for respondent no.1, and Sri Rahul Srivastava, Advocate holding brief of Sri F.A. Ansari, learned counsel for respondent no.2.

(2.) The petitioner through the present writ petition has assailed the order dtd. 1/10/2022 passed by respondent no.2 rejecting the candidature of the petitioner for the post of Assistant Review Officer on the ground that criminal cases pending against him fall within the purview of 'moral turpitude'.

(3.) The brief facts of the case are that under Advertisement No.01/R.O. and A.R.O./2021 dtd. 17/8/2021, online applications were invited from the eligible candidates for filling up 350 posts of Assistant Review Officers. The petitioner applied for being considered for appointment on the said post under O.B.C/Physically Handicapped category.