Allahabad High Court
Om Prakash Pathak vs State Of U.P.Thr.Secy Education And 4 ... on 9 July, 2010
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
Court No. - 22 Case :- SERVICE SINGLE No. - 8083 of 2007 Petitioner :- Om Prakash Pathak Respondent :- State Of U.P.Thr.Secy Education And 4 Ors Petitioner Counsel :- Manoj Kumar Misra Respondent Counsel :- C.S.C.,Manik Sinha Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner.
Counsel for the petitioner states that petitioner has appeared in response to the advertisement and an apprehension has been expressed by the petitioner that his candidature will not be considered on account of the fact that he has become over age. Counsel for the petitioner has relied upon the order passed in Writ Petition No.2637(SS) of 2006.
Considering the aforesaid facts, it is directed that the candidature of the petitioner shall be also considered ignoring the age bar taking into account his past services.
Order Date :- 9.7.2010 Rao/-