STATE OF U. P. Vs. KHUSHABOO KUMARI GUPTA

JUDGEMENT

(1.) This order will dispose of bunch of appeals bearing Special Appeal Nos.1206 of 2019, 98 and 154 of 2020 and 595 of 2022 as the common legal issues are involved.

(2.) The writ petitioner/respondent herein, who appeared in person, was a candidate for the post of Village Development Officer (hereinafter referred to as "VDO"). The writ petition was filed by her as her candidature was rejected, after the recommendation made by the Uttar Pradesh Subordinate Selection Commission, on the ground that she does not have CCC Certificate from DOEACC/NIELIT. The writ petition was allowed by the learned Single Judge.

(3.) To put the record straight, it needs to be mentioned that earlier the petitioner approached this Court by filing writ petition bearing Writ-A No.14181 of 2018 as she was not allowed to participate in the interview. The said writ petition was dismissed on June 27, 2018. However, in Special Appeal No.1165 of 2018 filed by her, she was allowed to participate in the interview and her result was directed to be placed before the Court. The aforesaid appeal was finally disposed of on April 29, 2019. When the mark-sheet of the writ petitioner was placed before the Court, learned counsel for the State submitted that on the basis of marks secured by the writ petitioner in interview, her position in merit list shall be examined and final result shall be communicated to her.