LAWS(ALL)-2014-9-386

PRAMOD KUMAR TEWARI Vs. STATE OF U P

Decided On September 06, 2014
PRAMOD KUMAR TEWARI Appellant
V/S
STATE OF U P Respondents

JUDGEMENT

(1.) HEARD Mr. Vijay Dixit, leaned counsel for the petitioner as well as Mr. Mansoor Ahmad, learned Chief Standing Counsel and Mr. Rajneesh Kumar, learned Advocate for the opposite party No.3.

(2.) THE petitioners have prayed for issuing a writ of mandamus commanding the opposite parties to implement the select list furnished by the U.P. Public Service Commission on 14.09.2010 and also to give appointment pursuant to the aforesaid recommendation. The facts of the case in brief are that the U.P. State Public Service Commission (in short Commission) notified 60 vacancies of Junior Engineer (Agriculture) inviting applications for the eligible candidates. The date for interview was fixed on 13.07.2009. The applicants were interviewed. The result of successful candidates was declared on 24.07.2009.

(3.) THE U.P. Public Service Commission recommended the names of 60 persons to be appointed on the post of Junior Engineer (Agriculture), whereas the Chief Engineer, Minor Irrigation, U.P. informed that the select list contains 12 names of reserved category candidates who have already been recommended on 04.08.2009 for appointment on the post of Junior Engineer, as such he requested to the Commission to sent another 12 names of candidates for appointment, pursuant to which the Commission forwarded other 12 names for appointment. Whereas respondents refused to issue appointment orders to the petitioners.