Patna High Court - Orders
Vineet Prakash vs The Union Of India on 18 December, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16154 of 2024
======================================================
Vineet Prakash
... ... Petitioner/s
Versus
The Union of India
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Vineet Prakash, In Person
For the UOI : Mr. Amarendra Nath Verma, Sr. Panel Counsel
For the Respondents Mr. Abhirup, J.C to Sr. CGC
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE RAMESH CHAND MALVIYA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
4 18-12-2024Respondents are hereby requested to depute an officer who is well conversant with the matter relating to selection and appointment to post of Traffic Apprentice, Goods Guard and Assistant Station Master so as to analyse whether rules of recruitment stipulates any physical standard as well as disability so as to consider the grievance of the petitioner, failing which adverse order would be passed against concerned respondent.
2. Relist this matter on 22.01.2025.
(P. B. Bajanthri, J) ( Ramesh Chand Malviya, J) Mayank/-
U