ATUL KUMAR SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Civil Misc. Writ Petition No.28151 of 2012 has been filed with the prayer to quash the result declared by the Secretary, Electricity Service Commission, U.P. Power Corporation Ltd. Lucknow as published in the newspaper "Rashtriya Sahara", in so far as it includes the candidates in the select list, who have obtained DOEACC certificates between 28.12.2011 and 31.03.2012 as also the candidates included under the head 'withheld DOEACC'. Further prayer has been made to publish a revised result after excluding such ineligible candidates as are governed by prayer (a) and to publish a revised select list forthwith, and not to give any appointment in pursuance of the said select list.

(2.) Civil Misc. Writ petition No.36694 of 2012 has been filed with the prayer questioning the validity of the same result issued by the Secretary, Electricity Service Commission, U.P. Power Corporation Limited published in the newspaper "Rashtriya Sahara" dated 21.05.2012 in so far as it includes the candidates in the select list, who have obtained DOEACC certificates under the head 'withheld DOEACC' with liberty to file such certificate up to 31.07.2012.

(3.) The other writ petitions of the bunch contain similar payer, as such entire bunch of writ petitions is being decided by one common judgment and the writ petition No.28151 of 2012 is direct to be treated as leading writ petition, wherein pleadings inter se parties have been exchanged. Even some of the candidates who have been selected and have not been impleaded, are before this Court by means of Impleadment Application, Said application has been allowed by a separate order dated 17.08.2012.