DESH RAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar, learned Senior Advocate assisted by Ms Meenakshi Singh Parihar, learned counsel appearing for the petitioners and Sri Ramesh Kumar Singh, Additional Advocate General assisted by Sri P.K. Khare, learned Additional Chief Standing Counsel appearing for the State.

(2.) Present writ petitions have been filed in respect of the result of "Ziledari Qualifying Examination 2018" held as per Irrigation Department Ziledars' Services Rules, 1963 (hereinafter referred to as ''Rules, 1963') declared on 26/11/2018 for promotion from amongst confirmed Seench Paryavekshak working in the Irrigation and Water Resources Department fulfilling the eligibility condition as prescribed under Rule 6 of the Rules, 1963 i.e. one should be confirmed Seench Paryavekshak and should have continuously worked as Seench Paryavekshak, having 7 years substantive services and should qualify the examination as prescribed under Rule 15 of the Rules, 1963.

(3.) Vide office orders dtd. 6/8/2018 and 24/10/2018 issued by the Engineer-in-chief, Head of Department, Irrigation and Water Resources, a three members Examination Committee was constituted to conduct "Ziledari Qualifying Examination, 2018" as per Rules, 1963. Result of the said examination was declared on 26/11/2018.