UMA SHANKAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) WHEN the writ petition was filed in the year 1997, the petitioners sought the following reliefs:

(2.) BY the amendment made on 21.4.2008 the following fresh reliefs have been sought which are as follows:

(3.) AN advertisement has been published by the Director General, Medical Health, U.P. on 6.1.1997 inviting applications for filling up the post of Dental Hygienists. Under the aforesaid advertisement, there were 32 posts of dental hygienists reserved for Scheduled Caste, four posts for Scheduled Tribe and six posts for Backward Class and three posts for general category. The petitioners belong to other Backward Class. The aforesaid advertisement specifies possession of a certificate of dental hygienists from an institution recognized by the Indian Dental Council as also registration as a Dental Hygienists with the State Dental Council, U.P. as the minimum eligibility requirement for being considered. Due to the aforesaid qualifications prescribed in the advertisement, the petitioners have been precluded from applying for the post of Dental Hygienists, as they did not possess such qualification. Except petitioner no. 4, other petitioners applied for the post under the aforesaid advertisement. At this stage, the petitioners filed the present writ petition. Since the petitioners did not have requisite qualifications prescribed in the advertisement, the petitioners' applications have not been entertained. It appears that a fresh advertisement has been made on 15.12.2007 for the post of Dental Hygienists.