RAMA SHANKAR ROY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri R. K. Ojha. learned counsel appearing for the petitioners. Shri S. K. Singh, learned counsel representing the respondent No. 2, and Shri Harihar Prasad Tripathi. learned standing counsel of the State of U. P.. representing the respondent No. 1.

(2.) From the pleadings contained in the petition, it appears that the petitioners had appeared in State Engineering Services (Special Recruitment) Examination, 1995. conducted by the respondent No. 2 for recruitment of S.C. and S.T. candidates. But they were not called for interview. Hence they approached this Court through present writ petitions praying for issuance of a writ, order or direction in the nature of mandamus directing the respondents to call them for interview.

(3.) Writ Petition No. 24157 of 1996. Rama Shankar Roy and others v. State of U. P. and another, was filed on 30th July, 1996 and Writ Petition No. 27203 of 1996, Neeraj Singh v. State of U. P. and another, was filed on 21st August, 1996. No interim order was passed by the Court. In the absence of any interim order passed by the Court, interviews were held and, it is not disputed, the final result was declared on 24th August. 1996.