REGENT COMPUTRONICS PVT. LTD.

PRAMOD KUMAR SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MUNINDRA KUMAR VI VEK KUMAR RAVINDER SINGH DHAKA VS. RAJIVGOVIL:VIVEKAGGGARWAL:RAJEEVGOVIL [REFERRED TO]
INDRA SAWHNEY VS. UNION OF INDIA [REFERRED TO]
MADANLAL VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
RASHMI MISHRA VS. MADHYA PRADESH PUBLIC SERVICE COMMISSION [REFERRED TO]
RAJESH KUMAR DARIA VS. RAJSTHAN PUBLIC SERVICE COMMISSION [REFERRED TO]
UNION OF INDIA VS. S VINODH KUMAR [REFERRED TO]
MARRIPATI NAGARAJA VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
DHANANJAY MALIK VS. STATE OF UTTARANCHAL [REFERRED TO]
AMLAN JYOTI BOROOAH VS. STATE OF ASSAM [REFERRED TO]
K A NAGAMANI VS. INDIAN AIRLINES [REFERRED TO]
UNION OF INDIA VS. RAMESH RAM [REFERRED TO]
VIJENDRA KUMAR VERMA VS. PUBLIC SERVICE COMMISSION UTTARAKHAND [REFERRED TO]
RAMESH CHANDRA SHAH VS. ANIL JOSHI [REFERRED TO]
MANISH KUMAR SHAHI VS. STATE OF BIHAR [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JASMINE KAUR [REFERRED TO]
HC PRADEEP KUMAR RAI VS. DINESH KUMAR PANDEY [REFERRED TO]
MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS VS. K SIVASUBRAMANIYAN AND OTHERS [REFERRED TO]
ASHOK KUMAR VS. STATE OF BIHAR [REFERRED TO]
SAURAV YADAV VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard Sri.Ashok Khare, learned Senior Counsel assisted by Sri Alok Mishra for the petitioners, Sri. Rakesh Pandey, learned Senior Counsel assisted by Sri. Chandan Sharma and Sri. V.B.Yadav, learned Standing Counsel for respondents, Uday Pratap Singh and Sri. Seemant Singh, learned counsel for the selected candidates and Sri. Siddharth Singhal, learned counsel for the Commission and perused record as well as written submission. With consent, above referred both writ petitions are heard and decided together by common judgment.

(2.) . Petitioners have participated in recruitment process to the post of 'Excise Constable' according to selection procedure prescribed under Uttar Pradesh Direct Recruitment to Group 'C' Post (Mode and Procedure) Rules:2015 in pursuance of an Advertisement (09(2)/2016) issued by U.P. Subordinate Service Selection Board. Vacancies were notified with following reservations i.e. 203 Unreserved, 109 Other Backward Class, 85 Scheduled Caste and 8 Scheduled Tribes.

(3.) So far as horizontal reservation was concerned following reservation was provided i.e. 08 for Dependants of Freedom Fighter, 20 for Ex Army Personnel and 81 for women.

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PRAMOD KUMAR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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