RAM ADHAR RAO Vs. STATE OF U P136

JUDGEMENT

(1.) Heard Sri V.K.Singh, the learned counsel for the petitioners, Sri Vivek Prasad Mathur, the learned counsel for the respondent No.3 and the learned standing counsel for the respondent Nos.1 and 2.

(2.) Since no factual controversy is involved, this writ petition is being decided at the fresh stage itself.

(3.) The petitioners are aggrieved by the declaration of the result on the post of Health Education Officer. The facts leading to the filing of the present writ petition is, that the Public Service Commission U.P., Allahabad issued an advertisement No.2 of 2006, dated 2.7.2005 inviting applications for filling up 546 posts of Health Education Officer in the department of Family Welfare.