AJAY PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The Uttar Pradesh Public Service Commission, Allahabad issued an advertisement dated 23.03.2013 inviting applications for various posts for Combined State/Upper Subordinate Services (Gen.Rectt.) Examination-2013 and Combined State/Upper Subordinate Services (Physically Handicapped Special Rectt.)Examination-2013.

(2.) In this advertisement, applications were invited for several posts such as Dy. Collector, Naib Tehsildar, Treasury Officer/Accounts Officer etc. There were some specific posts for which specific qualifications were prescribed. The minimum qualification for various posts was that the candidate should a graduate but for some specific posts specific qualifications were prescribed. For example, for the post of "Sub Registrar and Asstt. P.O. (Transport)", the essential qualification was Law graduate. Similarly, for the post of "Designated Officer" the essential qualification was Post Graduate Degree in Chemistry as one of the subjects. The petitioners contends that they are eligible to apply for the Executive posts as well as for the post of Designated Officer.

(3.) The controversy in the present writ petition relates to the post of Designated Officer, which is a special post for which special qualification was prescribed under Sl. No. 13 of the advertisement. For facility, relevant portion of Sl. No. 13 is extracted hereunder: