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Patna High Court - Orders

Chandan Kumar vs Union Of India on 4 February, 2020

Author: Madhuresh Prasad

Bench: Madhuresh Prasad

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                            Civil Writ Jurisdiction Case No.23009 of 2019
                 ======================================================
                 Chandan Kumar

                                                                             ... ... Petitioner/s
                                                    Versus
                 Union of India

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :       Mr.Awadhesh Kumar Singh
                 For the Respondent/s   :       Mr.Ramadhar Shekhar (Addl. S.C. Railway)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
                                       ORAL ORDER

3   04-02-2020

Let a counter affidavit be filed by the respondents dealing with the specific grievance of the petitioner that he has not been considered for the selection in question though he had obtained 99.42 normalised marks, whereas the cut off in Group 'C' in OBC category was 87.39.

Let specific affidavit dealing with this specific issue and other issues raised in the writ petition be filed within three weeks.

Matter be listed after four weeks on 3.3.2020 in the same list.

In the meantime, if so required the petitioner may rejoin the averments made in the counter affidavit.

(Madhuresh Prasad, J) SNkumar/-

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