MITHLESH KUMARI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.K. Yadav and Sri R.K. Chaudhary, learned counsel for petitioner, learned Standing Counsel and perused the record.

(2.) Facts of the present case are to the effect that in order to fill up the post of Seench Pal in the pay scale of Rs. 3050-4590 in the Irrigation Department of U.P. under Executive Engineer Sharda Sahayak Khand-49 District-Sultanpur, on 31.8.2007, an advertisement was issued by respondent No. 2 in daily newspaper Dainik Jagran, Lucknow thereby inviting application for appointment 9 posts for reserved category out of which 8 posts were reserved for SC candidates out of 9 and one post for OBC candidate, the qualification to be possessed by the candidate is high school. In pursuance to the same the petitioner submitted his candidature on 31.8.2007.

(3.) Thereafter, as per the terms of the advertisement, the petitioner alongwith the other candidates appeared in the written examination and she was declared successful, accordingly called for interview by call letter dated 5.11.2007 (Annexure 5-A) issued by the opposite party No. 2, to appear for interview on 21.11.2007. Accordingly, the petitioner appeared before the interview board and she was not selected on the one hand and on the other hand opposite party Nos. 3 to 11 were selected.