KARMESH PRATAP SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) The appellant herein feeling aggrieved against the judgment dtd. 25/1/2024 passed by the learned Single Judge in Writ-A No. 20207 of 2016 has filed the present intra-Court appeal questioning the legality of the same.

(2.) Briefly stated the facts of the case are that a post of Information Officer fell vacant in the Secretariat of Legislative Assembly, Uttar Pradesh in the year 2015. An advertisement was issued for filling up the said post on 27/5/2015, which, for ready reference, to the extent of prescription of essential academic qualification and preferential, is extracted hereunder:-

(3.) The period for submission of application forms against the advertisement was specified from 27/5/2015 to 17/6/2015. The appellant's application itself came to be filed under surreptitious circumstances. As per the material placed on record that too at the appellate stage, an application is said to have been presented before the Hon'ble Speaker, Legislative Assembly, U.P. on 15/6/2015 which was registered vide Sl. No. 716 and on the same very application, Hon'ble the Speaker made an endorsement to the effect of granting permission to participate in the selection. The application seeking permission to participate in the process of selection on the post of Information Officer did not mention the rule under which the same was presented. The advertisement, on the other hand, required the eligible candidates to submit their application forms in the prescribed format. There is no explanation in the counter affidavit filed by the appellant as to when the application form alongwith the permission was filed by the appellant.