RAKESH KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the appellant, learned Standing Counsel for the first respondent and Sri Gaurav Mehrotra learned Counsel for the respondent Nos.2, 3 and 4.

(2.) This appeal questions the correctness of the judgment dated 10.11.2016 whereby the writ petition filed by the petitioner claiming that he was holding an equivalent qualification of a CCC Certificate as prescribed under the Rules, has been dismissed, by noting a distinction in relation to the actually qualification possessed by the petitioner.

(3.) The judgment has been assailed primarily on two grounds that firstly, the qualification of the appellant falls within the equivalence of the Rules and secondly, the judgment in the case of Abha Tripathi and 24 others v. State of U.P. and 3 others and two other connected petitions decided on 16.9.2016 also supports the cause of the appellant which has not been correctly appreciated by the learned Single Judge.