PRAMILA Vs. SECRETARY MEDICAL EDUCATION U P GOVERNMENT

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioners and the learned standing counsel for the respondents.

(2.) By means of present writ petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs :

(3.) A perusal of the advertisement dated 3rd November, 2002, Annexure-'3' to the writ petition, clearly demonstrates that it has wrongly been referred to as Corrigendum in the writ petition. It only says that by this advertisement in order to fill up six vacancies of Sweeper/ Chaukidar for "Other Backward Classes" category, applications are invited. Instead of giving details, it only says that the proforma and the service condition would be the same as is published in the earlier newspaper with regard to another set of vacancies for Scheduled Castes. The petitioners, who appear to have applied pursuant to the earlier advertisement dated 2nd September, 2002 published in the newspaper. Feeling aggrieved by this action of the respondents whereof pursuant to the advertisement dated 3rd November, 2002. Annexure-'3' to the writ petition according to the petitioners, they have not been invited for interview, therefore they have rushed before this Court. The argument advanced on behalf of the learned counsel for the petitioners is fallacious. The petitioners having belonged to the category of Scheduled Castes are not entitled to apply pursuant to the advertisement dated 3rd November, 2002 and if the respondents have not forwarded/ considered their applications, they have not committed any illegality or irregularities so as to warrant any interference by this Court under Article 226 of the Constitution of India.