MATIN RAO Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These two writ petitions raise a common question of law and were heard together. The counter affidavit filed by learned Standing Counsel in Writ Petition No.38526 of 2010 has been relied upon to defend both the cases on behalf of the State.

(3.) The petitioners, who belong to OBC category have challenged the process of recruitment on the posts of police constable in pursuance of advertisement no.1 of 2009 published on 19th May, 2010, whereby a total number of 35,000 vacancies were advertised for being filled up through direct recruitment. The controversy in the present writ petitions is confined to the vacancies belonging to OBC category i.e. 9450 posts. Percentage of horizontal reservation in respect of each category was prescribed in the advertisement and filling up of vacancies against the prescribed percentage is set out in the chart as below:-