Allahabad High Court
Anuj Chaudhary vs State Of U.P. And 2 Others on 7 July, 2020
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 83 Case :- WRIT - A No. - 4728 of 2020 Petitioner :- Anuj Chaudhary Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Virendra Singh, Akhilesh Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Heard Sri Virendra Singh, learned counsel for the petitioner and Sri Apurva Hajela, learned Standing Counsel for the State-respondent.
Petitioner is before this Court with a request commanding the second respondent to fix a specific place, date and time for document verification of the petitioner having Roll No. 4332130871 & Registration No. 101886213.
The matter was taken up by this Court on 25.6.2020 directing learned Standing Counsel to seek instructions in the matter.
In response to the aforesaid order, Sri Apurva Hajela has placed the instruction dated 3.7.2020 sent by the Additional Secretary, Recruitment U.P. Police Recruitment and Selection Board, Lucknow. The same is taken on record.
In support of his submissions, Sri Hajela has placed reliance upon para 4 of the instruction indicating therein normalised cut-off marks for O.B.C. candidate is 172.3272 whereas the petitioner has secured 89.27360 marks as such he is not entitled for document verification and the present writ petition is liable to be dismissed on this ground.
In the facts and circumstances, once the categorical instruction is being placed before the Court, there is no reason or occasion to proceed any further in the present writ petition.
Accordingly, the writ petition stands disposed of.
Order Date :- 7.7.2020 A.K.Srivastava