DINESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Shri Manish Kumar, learned counsel for the petitioner, Shri Devendra Kumar Upadhyaya, learned State Counsel and perused the record.

(2.) FACTS in brief of the present case are that opposite party no.2/District Development Officer, Unnao published a notice on 22.01.1996 for selection on the post of Peon/Messenger in the Rural Development Department, District -Unnao.

(3.) IN response to the same, petitioner submitted his candidature being a schedule caste candidate. Thereafter, as per the notice dated 22.01.1996, the interview for appointment on the said post was scheduled to commence on 15.02.1996, but it was postponed and finally held on 17.03.1996 by a duly constituted selection committee of the officers under the chairmanship of the District Development Officer.