Allahabad High Court
Ram Kumar Singh And 9 Others vs State Of U.P. And 3 Others on 21 November, 2019
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 18147 of 2019 Petitioner :- Ram Kumar Singh And 9 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Siddharth Khare Counsel for Respondent :- C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Heard Shri Siddharth Khare, learned counsel for the petitioners and Shri Apurva Hajela, learned Standing Counsel.
Present writ petition has been preferred assailing the decision taken by the respondents in cancelling the candidature of the petitioners for the post of Constable pursuant to Advertisement dated 14.1.2018 and for a direction to the respondents to conduct medical examination of the petitioners, declare their results and pursuant thereto appoint them as Constables within stipulated period.
At the very outset, learned counsel for the petitioners has placed reliance on the judgment dated 18.10.2019 passed in Writ-A No.3312 of 2019 (Pradeep Kumar Kuntal & Ors. v. State of U.P. & Ors.) by which the said writ petition was disposed of relying on the judgment dated 16.4.2018 in Ranvijay Singh & Ors. v. Union of India & Ors., Writ Petition No.2813 of 2017. The judgment in Ranvijay Singh (Supra) has been affirmed with dismissal of Special Appeal No.2813 of 2018 on 8.5.2019. He submits that controversy involved in the present writ petition is squarely covered with the judgment in Pradeep Kumar Kuntal (Supra) and the similar indulgence may also be accorded in this writ petition also.
So far as legal and factual situation is concerned, the same has not been disputed by learned Standing Counsel.
In view of above, present writ petition is also disposed of in terms of the judgment in Pradeep Kumar Kuntal (Supra).
Order Date :- 21.11.2019 SP/