GHANSHYAM KANAUJIA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Kuldeep Pati Tripathi, Advocate, Rakesh Chandra Tewari, Advocate, Arvind Kumar Sinha, Advocate, Ruved Kamaal Kidwai, Advocate, Hari Prasad Gupta, Advocate, Raj Karan Singh, Advocate, Om Prakash Srivastava, learned counsel for the petitioners, Shri Abhinav Narain Trivedi, learned Addl. Chief Standing Counsel and perused the record.

(2.) With the consent of the learned counsel for the parties, Writ Petition No.2350 (SS) of 2013 "Ghanshyam Kanaujia & Ors. vs. State of U.P. & Others", Writ Petition No.2365 (SS) of 2013 "Dhananjay Kumar Vashishtha & Ors. vs. State of U.P. & Ors. & Ors.", Writ Petition No.2447 (SS) of 2013 "Harendra Kumar vs. State of U.P. & Ors.", Writ Petition No.2440 (SS) of 2013 "Kursheed Alam vs. State of U.P. & another", Writ Petition No.2451 (SS) of 2013 "Rajesh Kumar vs. State of U.P. & Ors.", Writ Petition No.2518 (SS) of 2013 "D. K. Singh vs. State of U.P. & Ors.", and Writ Petition No.2381 (SS) of 2013 "P. N. Pathak vs. State of U.P. & Ors." are being heard together and decided by common judgment.

(3.) In the matter in issue, an advertisement has been issued by the opposite party no.3/Joint Director (Netra Upchar), Medical and Health Services, Lucknow for appointment on 38 posts of "Optometrist" (now known as Eye Examination Officer) in Medical and Health Department, State of U.P, Lucknow out of which 16 posts are for General Category, 6 posts for Other Backward Classes, 5 posts for Schedule Tribes and 11 posts of Schedule Caste Category and the selection is to be done as per the provisions as provided under the Rules known as U.P. Ophthalmic/Assistant Ophthalmic Service Rules 1993 as amended till date read with Uttar Pradesh Procedure for Direct Recruitment for Group "C" Posts (Outside the Purview of Public Service Commission) Rules, 2002 and Uttar Pradesh Procedure for Direct Recruitment for Group "C" Posts (Outside the Purview of Public Service Commission) (Second Amendment) Rules 2007.