ROHIT VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) The controversy involved in both the aforesaid writ petitions is similar in nature,therefore, the same is decided by a common judgment.

(2.) Under challenge in the writ petitions i.e. Writ Petition No. 20476 (S/S) of 2019, Rohit Verma Versus State of U.P. and Others and Writ Petition No. 19881 (S/S) of 2019, Ayush Ranjan Chaudhary and Another Versus State of U.P. and Others, is the notification no. 47 dated 24-06-2019 issued by the U.P. Higher Education Services Commission, Allahabad (hereinafter referred as 'Commission' in short). By the said notification the Commission has called the candidates for interview in the ratio of 1:5 under three categories i.e. General, OBC and SC/ST as per the cut off marks determined categorywise as obtained in the written examination.

(3.) The petitioners belong to Other Backward Class category i.e. OBC and cut off marks determined for the OBC category candidates called for interview is 130.34 whereas for the general category candidates, the cut off marks is 103.37.