RAJESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Arvind Srivastava, learned Advocate who appeared in support of appeals and learned Advocate who appeared for the private respondents.

(2.) THESE are two appeals i.e. Special Appeal No. 1733 of 2012 and Special Appeal (Defective) No. 1083 of 2013 by the same writ petitioner/appellant for the same cause, and therefore, with the consent of all, both the appeals are being disposed of, as requested.

(3.) PURSUANT to the advertisement selection was to take place for the post of Lecturer in History. The U.P. Secondary Education Service Selection Board hereinafter referred to as the 'Board' notified the result on 7.7.2011. It transpired that name of a candidate has been shown in the final result which was declared on 18th February, 2012 although in the 1st result dated 7.7.2011 his name/roll no. was not shown. Writ petition was filed by the present appellant i.e. Writ Petition No. 20657 of 2012 and thereafter on re -examination result was amended on 27th February, 2012. It is at that stage when appellant went to join he was informed that one Vijay Kumar has been offerred appointment and thus again writ petition i.e. Writ Petition No. 42022 of 2012 was filed.