YOGESH SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) WE have heard learned counsel for the appellant. Sri Mahendra Pratap, Special Counsel appears for respondent no.3 and learned Standing Counsel appears for State -respondents.

(2.) IT is alleged that the petitioner applied in pursuance to the advertisement vide notification dated 29.08.2008 inviting applications, amongst others, for 17 posts of Pharmacists, out of which 4 posts were reserved for SC category, 3 posts for OBC and 8 posts for General category, published by the Director General, Medical Education and Training U.P. Lucknow, carried out in daily newspaper "Amar Ujala". The petitioner was selected and placed in the waiting list for appointment at Government Medical Collage, Kannauj. A large number of persons were kept in waiting list much beyond the advertised vacancies of Pharmacists, Clerks, Steno Typists, Dental Technicians, Dark Room Assistant, Pharmacists, Catalogers, E.G.C. Technicians, Store Keepers -cum -Clerks, Store Keepers, Medical Social workers, Photographers and Drivers.

(3.) IT is stated that the wait lists were utilised by the Principal of the Medical Colleges at Jalaun, Meerut, Jhansi and Azamgarh, from where requisitions were received. It is submitted by learned counsel appearing for the appellant that though all those persons who were requisitioned from the wait list have been given appointment, the appellant has been left out. He has prayed for a direction to quash the notification dated 23.05.2009 published in daily newspaper "Dainik Jagran" for filling up the posts of Pharmacists in Manyawar Kanshi Ramji Govt. Allopathic Medical College, Jalaun; to appoint and permit him to discharge his duties.