IMTIYAZ AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The instant writ petition has been filed praying for the following main relief(s):

(3.) The case set forth by the petitioners is that an advertisement had been issued by the Uttar Pradesh Public Service Commission (hereinafter referred to as Commission) inviting applications for various posts including the post of Medical Officer in Government Unani Medical Colleges of the State. A copy of the advertisement is annexure 3 to the petition. The selection required a two stage process namely a written examination for the purpose of screening followed by an interview of the eligible candidates. The petitioners appeared in the screening examination and claim to have qualified the same. Thereafter the commission issued a notice dtd. 12/10/2021, a copy of which is annexure 7 to the petition whereby the candidates who had qualified in the screening examination were to be called for interview. It was specifically provided in the said notice that the candidates shall be called for an interview on the basis of the marks obtained in the screening examination.