SHEO SHYAM Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition and connected writ petitions are being disposed of by a common judgment.

(2.) Heard Sri Ashok Khare and Sri A. K. Singh for the petitioner and learned standing counsel and Sri B. N. Singh for the respondents.

(3.) The facts of the case are that the U. P. Public Service Commission issued an advertisement of filling the posts of Assistant Prosecuting Officer (A.P.O.). True copy of the said advertisement is Annexure-1 to the writ petition. By means of this advertisement a total of 218 posts of Assistant Prosecuting Officer were required to be filled in on the basis of the selection. The petitioner has alleged in paragraph 4 of the writ petition that they were eligible for being appointed being fully qualified. The petitioner Nos. 1 to 5 in Writ Petition No. 28192 of 2002 belong to general category while the petitioner No. 6 belongs to O.B.C. category. The result of the selection was published in the newspaper 'Dainik Jagaran' dated 20.3.1999 vide Annexure-2 to the writ petition. The petitioners were not amongst the selected candidates.