SADHANA SHUKLA Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri R .K. Ojha, learned Counsel for the Petitioners assisted by Sri Vinod Kumar Pandey. Learned standing counsel appears for the State-Respondents. Sri M. A. Qadeer appears for U.P. Public Service Commission at Allahabad.

(2.) The Petitioners appeared in the selections for appointment to the posts of Principal in Government Intermediate Colleges in Uttar Pradesh pursuant to the advertisement issued by the U.P. Public Service Commission (hereinafter referred to as the 'Commission'), for the years 1996, 1997 and 1999.

(3.) The selection was challenged in the Court in a writ petition both on the ground that some of the persons were deprived from participating in the examination and that there were vacancies which have not been filled-up. The matter travelled upto the Supreme Court. A series of orders were passed in which the Supreme Court gave directions to examine the claims once again after giving opportunity to the candidates to establish that they were eligible for appointment on the basis of the documents which they had filed at the time of interviews, and which were verified by educational authorities.