ASHOK KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Shri J.P. Shukla, learned counsel for the petitioner and Shri Badrul Hasan, learned Additional Chief Standing Counsel.

(2.) BY means present writ petition, the petitioners are seeking a writ in the nature of mandamus for commanding the opposite parties especially opposite party no. 2 to proceed with the selection of the petitioner on the post of Unani Pharmacists against fifty five reserved posts for scheduled caste category, in the interest of justice.

(3.) SUBMISSION of learned counsel for the petitioner is that the Director, Unani Sewa, U.P. Lucknow (opposite party no. 2) issued an advertisement on 05/06.05.2014 for appointment on the post of Unani Pharmacists, thereby providing cut of date of eligibility. Subsequently, the said bar was removed vide corrigendum dated 23.07.2014 and the candidates, having the requisite qualification were permitted to apply for the post in question. Further submission of learned counsel for the petitioner is that as far as information received under Right to Information Act, there are 263 sanctioned posts of Unani Pharmacists at the moment and 95 posts are lying vacant. The category wise reservation on the vacant 95 posts is as follows: