LAWS(ALL)-2010-10-78

ABHISHEK SINGH Vs. STATE OF U P

Decided On October 28, 2010
ABHISHEK SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) These are three writ petitions in which common question is involved for being decided and, therefore, Sri R.K. Ojha, learned Advocate and other learned Advocates appearing in other petitions were jointly heard in support of their respective petitions and Sri Baghel, learned Senior Advocate appearing for the U.P. Public Service Commission (hereinafter referred to as the Commission).

(2.) In all the three writ petitions action of the Commission of not allowing the Petitioners to appear in the interview for the post of Dental Surgeon pursuant to the advertisement dated 29.8.2009 is under challenge.

(3.) In one of the writ petition a declaration is also sought on the method of short listing of the candidates for the post in question.