SAVITA VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Since in all the above cases common questions of law and fact are involved therefore, all the above petitions are being heard together and decided by this common order. W.P. No. 687 (S/S) of 2014 is being treated as the leading case in which Shri S.K. Kalia, learned senior counsel assisted by Shri Vidhu Bhushan Kalia for the petitioner and the learned Addl. Chief Standing Counsel for the respondent no. 1 and Shri Sanjay Bhasin for the other respondents have been heard.

(2.) The petitioners are seeking quashing of the advertisement no. 1-49/2013-14 inviting applications for appointment to the post of Sister Grade-II in the pay scale of 9300 - 34800 in the Grade Pay of Rs. 4600 and the select list dated 23.1.2014.

(3.) Briefly stated, the contention of the petitioners is that earlier the respondent no. 4-Director, Sanjay Gandhi Post Graduate Institute of Medical Science, Lucknow (S.G.P.G.I. for short) had issued an advertisement no. 1-13/2013-14 for recruitment of several posts including 361 posts of Sister Grade II. In pursuance of the said advertisement the petitioners submitted their applications for the post of Sister Grade II and the same were accepted by the S.G.P.G.I and roll numbers were allotted to them. A written examination was conducted on 17th and 19th November, 2013 for a total of 435 vacancies of Sister Grade II and in the said written examination the petitioners were declared successful. Thereafter the petitioners were invited to appear in the Institute between 2.12.2013 to 31.12.2013 with their testimonials. In pursuance of the said instructions the petitioners appeared before the respondents with their testimonials and also submitted their documents for verification. It is also stated that they were informed that their appointment letters would be uploaded on the official website of the S.G.P.G.I. and thereafter they would be required to appear before the Medical Board for purposes of medical fitness certificate. However, instead of being called before the Medical Board another selection list dated 21.3.2014 of 361 candidates was issued in which the names of the petitioners did not find place. It is stated that when the petitioners made enquiries from the authorities they were orally informed that the advertisement was operated for only 361 vacancies and since the names of the petitioners did not fall within the 361 vacancies no appointment letter could be issued to them.