LAWS(ALL)-2023-3-2

UDAY SINGH Vs. STATE OF U.P.

Decided On March 03, 2023
UDAY SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Shri Avinash Tiwari, learned counsel for the petitioners and Shri Sanjay Bhasin, learned Senior Advocate assisted by Shri Shubham Tripathi, learned counsel for the respondent Nos.2 to 5. Learned Standing Counsel is present for respondent No.1.

(2.) By means of the present writ petition, the petitioners have prayed for a direction to conduct online common recruitment test in Hindi language for selection in pursuance of the advertisement dtd. 6/1/2022 and declare the final result of the selection only after conducting Common Recruitment Test in Hindi language properly with all consequential benefits. The petitioners have also prayed for quashing the procedure of online Common Recruitment Test conducted on 20/6/2022 or in alternative issue a suitable direction to the opposite parties not to make any selection or appointment only in pursuance of Common Recruitment Test conducted on 20/6/2022. The petitioners have also prayed for a direction not to give effect to the marks obtained in online Common Recruitment Test conducted on 20/6/2022. The petitioners have also prayed for similar and consequential reliefs.

(3.) The brief facts of the case, for adjudication of the controversy raised in this petition, are that an advertisement dtd. 6/1/2022 was issued by the opposite party No.3/Director Sanjay Gandhi Post Graduate Institute of Medical Sciences, Lucknow for several posts. The petitioner Nos.1, 2 and 3 had applied for post of Sister Grade II, Petitioner Nos.4, 5 and 6 for the post of Medical Lab Technologist and petitioner No.7 for the post of Junior Medical Lab Technologist against the said advertisement. The petitioners, being found eligible, were called for the online Common Recruitment Test (hereinafter referred to as the 'CRT') containing multiple choice questions of 100 marks. The CRT was held on 20/6/2022 and the list of marks obtained by the candidates was declared on 21/6/2022. After being unsuccessful in the CRT, the petitioners approached this Court mainly with the prayer that CRT may be conducted in Hindi language and to declare the result on the basis of same.