POONAM DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) These appeals impugn a common judgment and order of the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow [1] dtd. 9/1/2023 in Special Appeal Nos. 464, 465, 466 and 467 of 2022 preferred against an order of Single Judge of the High Court dtd. 19/10/2022 in Writ A No. 5392 of 2022 (Poonam Dwivedi v. State of U.P. and others); Writ A No.6974 of 2022 (Divya Awasthi v. State of U.P. and others); Writ A No. 6911 of 2022 (Archana Saxena v. State of U.P. and others); Writ A No. 5264 of 2022 (Komal v. State of U.P. and others) and Writ A No. 6357 of 2022 (Shanu Tiwari v. State of U.P. and others).

(3.) On 15/12/2021, the Uttar Pradesh Subordinate Service Selection Commission [2] issued an advertisement inviting applications for filling up 9212 posts of Health Workers (Female). Ten per cent posts i.e., 921 posts were reserved for EWS [3] Category. Last date for submitting the application was 5/1/2022.