REGENT COMPUTRONICS PVT. LTD.

Kapil Kumar Dixit Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

PREM SINGH VS. HARYANA STATE ELECTRICITY BOARD [REFERRED TO]
UNION OF INDIA VS. PUSHPA RANI [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
J RANGASWAMY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ASHOK KUMAR VS. CHAIRMAN BANKING SERVICE RECRUITMENT BOARD [REFERRED TO]
KHODAY DISTILLERIES LIMITED VS. STATE OF KARNATAKA [REFERRED TO]
SHARMA TRANSORT REP VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
P U JOSHI VS. ACCOUNTANT GENERAL AHMEDABAD [REFERRED TO]
SANJAY KUMAR MANJUL VS. CHAIRMAN UPSC [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. USHA KHETERPAL WAIE [REFERRED TO]
ZAHOOR AHMAD RATHER AND ORS ETC VS. SHEIKH IMTIYAZ AHMAD AND ORS ETC [REFERRED TO]
MAHARASHTRA PUBLIC SERVICE COMMISSION THROUGH ITS SECRETARY VS. SANDEEP SHRIRAM WARADE [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Prabhakar Awasthi, learned counsel assisted by Shri Durvesh Kumar, Shri Vinod Shanker Tripathi, Shri Vijai Shanker Tripathi and Shri Shikher Trivedi, learned counsels for the petitioners and Shri Manish Goyal, learned Additional Advocate General assisted by Shri Vikram Bahadur Singh, learned counsels for the State-respondents.

(2.) Petitioners (33 in number) seek to declare Rule 15(f) of U.P. Police Sub-Inspector and Inspector (Civil Police), Rules, 2015 (for short 'Rules, 2015'), as amended in the year 2020, ultra vires, of Articles 14 and 16 of the Constitution of India.

(3.) A further direction has been sought to the State-respondents to invite the petitioners for medical test against the vacancy which could not be filled up as some of the candidates were declared medically unfit, and/or, were absent.

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KAPIL KUMAR DIXIT Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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