YOGESH KUMAR YADAV Vs. STATE OF U.P.THROUGH SECRETARY DEPARTMENT OF MEDICAL HEALTH, U.P., LUCKNOW AND OTHERS

JUDGEMENT

(1.) Heard Sri Rajeev Mishra, learned Counsel for the petitioned in both the writ petitions and learned Standing Counsel for the State.

(2.) Writ Petition No. 57033 of 2007 has been filed assailing the advertisement dated 22.10.2007 issued by the Regional Ayurvedic and Unani Officer Ghazipur whereby it proceeds to hold selections for appointment against 8 posts of Ward Boy/Chaukidar in the reserved category of Other Backward Classes.

(3.) The challenge in the said writ petition is that the claim of regularization of the petitioners has not been considered and secondly 100% reservation in the name of backlog vacancies is impermissible keeping in view the law laid down in the case of Indira Sawhney v. Union of India, 1992 Supp3 SCC 217.