ROBINS KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri K.S. Kushwaha, along with Sri Mujib Ahmad, learned counsels appearing for the petitioner, Shri Siddharth Singhal, learned counsel appearing for the second respondent and learned standing counsel appearing for the State- respondent.

(2.) For the sake of convenience, the facts set out in Writ-A No. 12102 of 2020 is being referred to for deciding both the petitions.

(3.) The facts, inter se, parties are not in dispute. The second respondent, Uttar Pradesh Subordinate Service Selection Board, Lucknow1, issued an advertisement No. 03/2016, inviting application from eligible candidates for the post of Village Development Officer, 3133 posts were advertised. As per advertisement, eligible candidates were to appear for written examination, physical efficiency test, followed by interview. The candidates in ratio of 3:1 were to be called for interview i.e. three candidates per post. Petitioner qualified the written examination, physical efficiency test and appeared for interview. The Selection Board declared the final result for the post on 18/7/2018. The select list comprised of 2947 candidates, as against the notified 3133 vacancies. The Commission withheld the result of 116 candidates for several reasons, including, verification of their educational qualification and other documents. It appears that some of the candidates approached this Court in two petitions bearing Writ-A No. 18049 of 2019 (Vivek Kumar Srivastava and 4 others vs. State of U.P. and another) and Writ-A No. 18798 of 2019 (Avesh Kumar and 5 others vs. State of U.P. and another), which came to be disposed of on 26/11/2019, directing the Commission to consider the representation to prepare a revised list on account of 29 posts of the candidate securing marks next to the final cut off marks. It appears that the Commission declared a supplementary select list for 18 post on 26/6/2020. The petitioners found their names in the supplementary select list of the 18 candidates. It appears that Commission did not send the list of selected candidates to the concerned department for issuing appointment letters.