(1.) Heard Sri Prakash Padia, with Sri Anant Misra, learned Counsel for the petitioner and learned Standing Counsel for the respondents. With the consent of learned Counsel for the parties this writ petition is decided at this stage in view of Second proviso to Rule 2 of Chapter XXII of Allahabad High Court Rules, 1952.
(2.) In this petition prayer has been made for issuance of writ of mandamus to declare the result to the post of "Bandi Rakshak" and issuance for writ of certiorari in quashing the order dated 1.12.2001 (Annexure-7 to the writ petition) passed by the Principal Secretary, State Government and consequential order dated 22.7.2002 (Annexure-8 to the writ petition) passed by the Secretary, State of Uttar Pradesh.
(3.) The brief facts necessary for adjudication of the writ petition are that the advertisement was published for recruitment to the post of 218 "Bandi Rakshak" under the Director General, Karagar Evam Prashasan Sudhar Sevayen, U.P., Lucknow in different range including Varanasi, Bareilly, Fatehgarh, Naini, Lucknow, Mccrut, Agra, Saharanpur, Moradabd, Azamgarh. The petitioners applied in 'Moradabad Range' and had participate in the physical test and interview ;conducted for the purpose however, when, the result was not declared the petitioner approached to the department officials of the concerned department as well as 'Director General' but their grievances were not redressed, therefore, petitioners preferred writ petition initially for declaration of result and subsequently challenged the decisions of the State Government as indicated above.
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