SANJAY KUMAR SINGH Vs. SSTATE OF U P

JUDGEMENT

(1.) Five persons. Messrs Sanjay Kumar Singh and 4 others (Petitioner Nos. 1 to 51 have filed this petition under Article 226. Constitution of India being aggrieved against the Impugned order dated May 10, 1999. (Annexure-5 to the writ petition), issued by the State Government/Respondent No. 1, cancelling select list/merit list containing their names--said to be prepared under--"Direct Recruitment of Group 'C' Posts (Outside purview of the U. P. Public Service Commission) Rules. 1998." (hereinafter called Rules. 1998.

(2.) Briefly stated, salient facts of the case are that an advertisement was made in daily newspaper (Amar Ujala) dated August 10, 1998--Annexure-1 to the writ petition Inviting applications from eligible candidates for appearing in the proposed examination. Petitioners, along with other candidates, applied against the aforesaid Advertisement and appeared in the written examination held on 13th December, 1998. Interview was also held by a Selection Committee (consisted of-five members--(i) District Development Officer. Etawah, (Chairman the appointing authority), (ii) Employment Officer, Etawah, (iii) Assistant Director of Fisheries, Etawah, (iv) Block Development Officer, Saifai, Etawah and (v) the Principal, Gram Vikas Sansthan, Bakevar, Etawah.

(3.) A merit-list was prepared by the Selection Committee which list was displayed on the notice board on 9th March. 1999 (Annexure-3 to the writ petition). It was published in Dainik Jagran dated 12th March, 1999. (Annexure-4 to the writ petition), and names of the petitioners appeared at serial Nos. 6. 7. 8. 9 and 12 (shown at particular page 20 of the Writ Paper Book-Annexure-3 to the writ petition).