ABHISHEK SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) All these writ petitions referred above are raising common questions of law and fact, therefore, as agreed by learned counsel parties, they are being decided by this common judgment. However, for the sake of convenience, the facts mentioned in leading writ petition, i.e., Writ-A No. 10266 of 2018 have been noticed.

(2.) The reliefs sought in leading writ petition are reproduced hereunder:

(3.) Sri Ashok Khare, learned Senior Advocate assisted by Sri Shantanu Khare, Advocate for petitioners, has submitted that U.P. Public Service Commission issued an Advertisement No. A-5/E-1/2014 dtd. 30/12/2014 for Regional Inspector (Technical) Examination-2014 whereby applications were invited for 77 vacancies of Regional Inspector (Technical) (Unreserved 42, Scheduled Caste 18, Scheduled Tribe 02 and Other Backward Class 15). Learned Senior Advocate further submitted that the petitioners are aggrieved by Clause 11 of the said advertisement wherein essential educational qualifications are mentioned, whereby the petitioners who are higher qualified and have four years Bachelor of Technology Degree, still they are not eligible to appear in aforesaid examination as prescribed educational qualification is only Diploma in Automobile or Mechanical Engineering. For reference the essential educational qualifications are mentioned hereinafter: