DEEPAK KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.K.Dubey, learned counsel for the petitioner and Sri V.P.Varshney, learned counsel for the Commission and learned Chief Standing Counsel.

(2.) The case of the petitioner is that respondent No.2 on 17.3.2012 advertised different posts including the post of Lecturer in Electronics and Communication Engineering. As per the advertisement, essential qualification for moving application to this post was B.Tech in the concerned subject with a minimum 55% of marks. Petitioner was duly qualified for this job and the marks secured by him were 71.15 %, hence, he filed an application for being so appointed.

(3.) Respondent No.2 by the subsequent advertisement dated 25th August, 2012 revised essential qualification of minimum 55% of marks as 77% for general candidates, 75% for OBC class and 70% for SC and ST candidates. Since the percentage of marks of the petitioner was less than the desired marks by way of subsequent advertisement, he was not called upon for interview.