Allahabad High Court
Jai Ram Singh Yadav vs State Of U.P. And Others on 10 August, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - A No. - 47361 of 2010 Petitioner :- Jai Ram Singh Yadav Respondent :- State Of U.P. And Others Petitioner Counsel :- Shyam Sunder Maurya Respondent Counsel :- C. S. C. Hon'ble Dilip Gupta,J.
The petitioner who had appeared for selection in the U.P. Police has sought the quashing of the order dated 2nd July, 2010 by which the representation filed by him has been rejected.
The petitioner belongs to Male OBC category. He has obtained 108.4502 marks as against 111.9517 marks obtained by the last admitted candidate in the Male OBC category.
Learned counsel for the petitioner has submitted that the last admitted candidate in this category has obtained 108.1139 marks and, therefore, the petitioner should have been selected. This contention of the learned counsel for the petitioner cannot be accepted in view of the information supplied by the learned Standing Counsel on the basis of the communication dated 19th May, 2010 that the last admitted candidate in OBC Male category obtained 111.9517 marks.
The writ petition is, accordingly, dismissed.
Order Date :- 10.8.2010 GS