SURYENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Sidharth Khare, learned counsel for the petitioner as well as Shri Vikram Bahadur Singh, learned Standing Counsel for the State.

(2.) By this petition, the petitioner has prayed for the following relief:-

(3.) Pursuant to the advertisement dtd. 19/11/2007 issued by the Executive Engineer, Provincial Division, Mainpuri, the petitioner has applied for appointment against the post of Heavy Mechanic Machine Operator and work agent by way of direct recruitment for filling up unfilled vacancies of the reserved category post. The qualification advertised for the post of Heavy Machine Operator was intermediate certificate or equivalent. Possession of experience was specified as a provincial qualification.