SHRIDHAR SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted. Heard the learned counsel for the petitioners and also the learned counsel for the High Court.

(2.) In the district of Kaushambi vacancies of 21 Class IV employees were notified for selection and appointment. Total 2423 candidates submitted their applications for selection. Though written test was not a requirement for the selection process, the Committee thought of conducting a written test but no marks were assigned for the written test and all candidates were called for interview and the same was held within two days and the appellants herein were selected and they were appointed.

(3.) Some of the candidates who were unsuccessful in the selection, filed writ petitions challenging the selection. The learned Single Judge of the High Court rejected their contentions and approved the selection made by the Committee. Aggrieved by the same, they filed writ appeals before the High Court and the Division Bench, by the impugned judgment, set aside the selection and thereafter the appellants' services were terminated from 2008.