VINOD KUMAR RAI Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed praying for modification of the advertisement Issued by the Registrar General of the High Court of Allahabad (Annexure-1 to the petition) and for a direction that there should be 3% reservation for physically handicapped candidates for selection by the U. P. Public Service Commission under U. P. Act No. 4 of the 1993 as amended by U. P. Act No. 6 of 1997 and to consider the petitioner as a physically handicapped candidate for recruitment to the U. P. Higher Judicial Service against 3% reservation for physically handicapped candidates.

(2.) We have heard learned counsel for the parties and have perused the affidavits.

(3.) The Registrar General of the High Court, Allahabad, published an advertisement in the Newspaper 'Aaj' on 8.6.2000 inviting applications for direct recruitment against 38 vacancies in the U. P. Higher Judicial Service. The relevant extract of the advertisement is Annexure-1 to the petition.