PRAMOD KUMAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This petition under Article 32 of the Constitution of India prays for following reliefs: -

(2.) The facts leading to the filing of this petition, in brief, are as under:-

(3.) The present Writ Petition has been filed submitting inter alia that certain candidates coming from 'Reserved Categories', who were initially selected against Reserved Categories' seats, were now shown against the 'Open Category' in the list published on 11.11.2019 and, thus, the chances of 'Open Category' candidates to that extent stood prejudiced. According to the petitioners, there should not have been any adjustment of the candidates who were already selected in 'Reserved Categories' and all those seats should have been made available to the 'Open Category'. In this light, the principal grounds as quoted hereinabove are raised and the prayer for re-working of the select list dated 11.11.2019 is made.