TRILOK NATH MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) These writ petitions filed by unsuccessful candidates of the Combined Lower Subordinate Examination, 1998, held by U. P. Public Service Commission, Allahabad challenge office memorandum dated 15th November, 1999 issued by Secretary, Karmik Anubhag-4, Government of Uttar Pradesh, Lucknow, issuing direction to give up preparation of waiting list and reshuffling, in all the selections to be made by U. P. Public Service Commission, except where there is single post in the cadre.

(2.) I have heard Sri Ashok Khare, Senior Advocate, for petitioners Sri B.N. Singh, learned counsel appearing for U. P. Public Service Commission, as well as learned standing counsel for State Government.

(3.) Brief facts leading to filing of the writ petitions are, that an advertisement No. A-2/E-1/98-99 was issued on 6th September, 1998 for holding Combined Lower Subordinate State Services (Preliminary) Examination, 1998. The petitioners, who are eligible and qualified, applied and appeared in the examination. They were found successful in preliminary examination allowed to appear in the main examination and were declared to have qualified. Interviews were held between 1.11.1999 to 4.12.1999. During this period, while the interviews were in progress, the impugned office memorandum was issued to give up preparation of waiting list. A select list equal to the number of posts requisitioned by State Government from U. P. Public Service Commission, was declared on 19.12.1999. A corrigendum was declared, amending the list on 26.6.2000 and recommendations were sent to the State Government on the same day.