REGENT COMPUTRONICS PVT. LTD.

BHUVNESH PACHAURI Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

INDIRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
ANIL KUMAR GUPTA VS. STATE OF U.P. [REFERRED TO]
SUNANDA BHANDARE FOUNDATION VS. UNION OF INDIA [REFERRED TO]
A I COFEDERATION OF THE BLIND VS. UNION OF INDIA [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
A P PUBLIC SERVICE COMMISSION VS. BALOJI BADHAVATH [REFERRED TO]
JITENDRA KUMAR SINGH VS. STATE OF U P [REFERRED TO]
SHIV VINAYAK TRIPATHI VS. STATE OF U.P. [REFERRED TO]
UNION OF INDIA VS. M. SELVAKUMAR [REFERRED TO]

JUDGEMENT

(1.) Heard Shri Kshitij Shailendra, learned counsel for the petitioner and Shri Q.H. Siddiqui, learned counsel for the respondents.

(2.) The petitioner has filed the above noted writ petition, praying for the following reliefs:

(3.) The petitioner belongs to the category of "Dependents of Freedom Fighters" (General) and in response to an advertisement dated 03.10.2013, by the U.P.Jal Nigam, he applied for the post of Junior Engineers (Civil). The petitioner appeared in Written Examination in the year 2014 and only 5 candidates belonging to the category of the petitioner aforesaid were called upon to appear in Interview.

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BHUVNESH PACHAURI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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