LAWS(ALL)-2015-12-353

SURYAMANI Vs. STATE OF U P AND OTHERS

Decided On December 07, 2015
Suryamani Appellant
V/S
State Of U P And Others Respondents

JUDGEMENT

(1.) Suryamani s/o Ram Sureman is before this court with the request to command the concerned respondents to ensure joining of the petitioner in P.H./O.B.C. Category, as he has secured the cut-off marks 217 for the post of Subordinate Agriculture Service, Grade III (Technical Assistant Group-C, 2013).

(2.) Record in question reflects that applications in question have been invited for making selection and appointment on the post of Subordinate Agriculture Service, Grade III (Technical Assistant Group-C, 2013). Petitioner, pursuant to the said advertisement in question, proceeded to apply for consideration of his candidature and he also claimed benefit of being physical handicapped candidate alongwith Other Backward Category candidate. Petitioner has been allotted Roll No.028587 and undertook the written examination that has been held on 30th March, 2014. In the result of the written examination has been declared, petitioner received 189/450 marks in P.H./O.B.C. and succeeded. Petitioner thereafter proceeded to face interview in question and thereafter the results for the post of Subordinate Agriculture Service, Grade III (Technical Assistant Group-C, 2013) has been declared as follows:- <FRM>JUDGEMENT_353_LAWS(ALL)12_2015.html</FRM>

(3.) Petitioner's submission has been that he has obtained 217 marks out of 500 marks and in view of this, under Physically Handicapped category he ought to have been offered appointment and there are vacancies still in existence as such heed be paid to his request.