LAWS(ALL)-2001-2-116

ASHOK KUMAR JAIN Vs. STATE OF U P

Decided On February 22, 2001
ASHOK KUMAR JAIN Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) The petitioners have sought to quash the order dated 6.2.2001 whereby the appointments of the petitioners to the post of Junior Engineer have been cancelled by the Engineer-in-Chief, Irrigation Department, U.P. Lucknow, respondent No. 2

(2.) Briefly stated the facts are that U.P. Public Service Commission, Allahabad issued an advertisement in the daily Newspaper Rashtriya Sahara on 2.7.1998 inviting applications from the candidates for recruitment on the post of Junior Engineer (Civil) and Junior Engineer (Mechanical) in U.P. Irrigation Department. The petitioners applied for the posts. They appeared in preliminary examination on 10th October, 1998 and after being successful in the said examination they were invited to appear in the main examination on 29th/30th November, 1999. They were called for interview and appeared before the interview committee between 26,6.2000 to 23.7.2000. They were selected for the post of Junior Engineer (Civil). The result of the examination was published in the daily newspaper 'HINDUSTAN' on 5.8,2000. A list containing names of 593 candidates was shown who had been selected for the post for which the selection was held. The petitioners were declared as successful in the said list.

(3.) The petitioners were given appointment on the post of Junior Engineer (Civil) vide order dated 22.11.2000 passed by respondent No. 2 The petitioners, on receiving appointment letters, joined the post immediately.