JASWANT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel.

(2.) In this writ petition as well as in connected Writ Petition No. 37304 of 1999, the petitioners have prayed for a writ of mandamus directing the respondents to issue appointment letters to the petitioners in pursuance of the result declared by the U. P. Public Service Commission and the list submitted to the State Government on 15.5.1998. The petitioners appeared in Civil State Engineering Service Examination. 1996 which was held by the U. P. Public Service Commission (hereinafter referred to as Commission).

(3.) It appears that 505 vacancies were advertised but the Government decided to fill up only 322 vacancies.