KUMARI SONI SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned Standing Counsel has obtained instruction in the matter, which is taken on record.

(2.) As per the instructions petitioner was required under the advertisement to submit EWS certificate as per prescribed format of State Government service, whereas petitioner submitted the EWS certificate on format meant for Central Government service. It is argued by learned Standing Counsel that basic difference between the two formats is that in the State Government format, certain more details are required to furnish vide clause I, II, III and IV, whereas in the Central Government there no such details are required to be furnished.

(3.) Thus, according to learned Standing Counsel, certain more details are required for the State Government services in order to avail benefit under the EWS category.