RAKESH KUMAR MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard learned counsel for parties and perused the pleadings of writ petitions.

(2.) This order shall also dispose of connected Writ Petition No.1614 (S/B) of 2010 as both the writ petitions impugn the same cause of action, namely, the exercise of selection process completed pursuant to the advertisement dated 23.06.2010 (Annexure-2 to the writ petition).

(3.) Learned counsel for petitioners submitted that as per condition no.1 of the advertisement, the candidates of the district concerned are to get priority/ precedence over other candidates in the selection, whereas in the instant case the local candidates have not been given any priority and instead the outsiders have been selected for appointment on the posts in question, namely, Ayush Medical Officer and Pharmacist.