STATE OF U.P. Vs. ANKIT VERMA

JUDGEMENT

(1.) Heard Sri Q. H. Rizvi, learned Standing Counsel for appellants and Sri Surendra Pratap Singh, learned Counsel for respondent.

(2.) This intra-Court Appeal is directed against the judgment and order dated 22.3.2018 passed by the learned Single Judge in Writ Petition No.4452 (SS) of 2015, Ankit Verma v. State of U.P. and others. The respondent who belongs to OBC category applied for the post of Constable on 24.7.2013 and filled-up his application under OBC category (non-creamy layer) on-line. After qualifying the preliminary test, physical test was held on 31.10.2014. He was called for and appeared in the main written examination. Thereafter, he was declared successful in the main written examination test and was called for medical test. At the time of medical test, he had submitted the Caste Certificate which was issued on 27.3.2015.

(3.) As per Government Order dated 28.4.2015, the Caste Certificate for OBC category candidates which was issued from 1.4.2012 to 20.8.2013 in the prescribed proforma was to be entertained. On 11.6.2015, the respondent applied for issuance of new Caste Certificate in the prescribed format as per Government Order dated 28.4.2015. The last date for submission of Caste Certificate was 12.6.2015 but the respondent submitted the Caste Certificate on 15.6.2015 which was issued on 13.6.2015. The result was declared but he has been shown as not selected.