ARVIND KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ankur Sharma, learned counsel for the petitioners, Sri Siddharth Singhal, learned counsel for the respondent No.- 4 and learned Standing Counsel for the respondent Nos. 1 and 2 through video conferencing. Nobody is present on behalf of the respondent No.3.

(2.) The petitioners who are four in number, are before this Court seeking a writ of certiorari to quash the notification issued by the respondent No.4, namely, U.P. Subordinate Service Selection Commission, impleaded through its Secretary, dtd. 11/11/2021 whereby the applicants under the Advertisement No.- 20(07)/2015 and 16(04)/2016 have been directed to apply for appearing in the written examination for selection and appointment to the post of Instructors that are 559 and 293 respectively under the advertisements, to be filled in.

(3.) The petitioners who have applied against two advertisements respectively, have questioned the notification on the ground that at the time of advertisements in the year 2015 and 2016 prescribing last date for submission of applications as 24/11/2015 and 21/12/2016 respectively, the rules in existence were The Uttar Pradesh Industrial Training Institutes (Instructors) Service Rules, 2014 (hereinafter referred as 'Service Rules, 2014') and according to these rules, selection had to be made on the basis of credentials, academic records of the candidates and walk-in-interview.