ANIL KUMAR VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Devraj Rajvedi, learned counsel for the petitioner, learned Standing Counsel for the State-respondent No. 1 and Shri Anand Yadav, learned counsel holding brief of Shri Nisheeth Yadav, learned counsel for the respondent No. 2.

(2.) The petitioner appeared in the Combined State/Upper Subordinate Services (General Recruitment) Examination, 2016. The examination results were declared in the year 2019. The name of the petitioner did not figure in the list of selected candidates.

(3.) The petitioner claims that he is entitled to appointment under the quota for persons with disabilities on a suitable post which has been denied to him.