PRIYADARSHINI SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Durga Prasad Singh, learned counsel for the petitioner, Sri Shrawan Kumar Dubey, learned Additional Chief Standing Counsel for the State- respondent nos.1 and 2 and Sri M.N. Singh, learned counsel for the respondent no.3.

(2.) The petitioner through the present writ petition has prayed for a writ of mandamus directing the respondent no.1-Additional Chief Secretary (Basic Education), U.P. Government, Lucknow to publish a waiting list for the post of Block Education Officer (Khand Shiksha Adhikari) and further direction to select the petitioner on the post which remains vacant on account of non-joining of selected candidates.

(3.) The facts in brief of the case are that U.P. Public Service Commission, Prayagraj (hereinafter referred to as 'Commission') published a Notification No.A-4/E-1/2019 dtd. 13/12/2019 for 309 posts of Block Education Officer. The petitioner possessing the requisite qualifications, applied to be considered for the said post. The petitioner was issued an admit card bearing Roll No.012946. She appeared in the preliminary examination conducted by the Commission, which she qualified. Thereafter, the petitioner appeared in the main examination held on 6/11/2020. The Commission on 30/1/2021 declared the list of 309 candidates qualified for the said posts. However, the petitioner did not qualify as according to the petitioner, she appeared as a general category candidate and secured 207 marks whereas the last selected candidate in the general category secured 208 marks.