RAJ KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavit filed on behalf of newly added respondents is taken on record. Counsel for the petitioner states that the petitioner does not propose to file any rejoinder affidavit. This bunch of writ petitions has been filed with the prayer to quash the Advertisements published for selection and appointment on the post of Assistant Boring Technician being Advertisement No. 1 of 2004-2005 dated 29.9.2004 (105 posts), No. 3 of 2003-2004 dated 2.6.2003 (401 posts) and No. 5 of 2003-2004 dated 23.7.2003 (79 posts of SC/ST Category Candidates). These advertisements have been published by the office of the Chief Engineer, Minor Irrigation Department, U.P., Lucknow. The appointments made with reference thereto are also under challenge:

(2.) Under the advertisement the essential qualifications prescribed for being considered for the post in question read as follows:

(3.) In pursuance to the said Advertisement selections have taken place. The petitioners were also the applicants. They have not been selected. The basic ground for challenging the select panel notified is that no selected candidate is possessed of the qualifications as provided for under the Advertisement.