DEVENDRA KUMAR VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) The impleadment application is allowed. Petitioner is directed to carry out necessary impleadment forthwith. (Writ Petition)

(2.) By means of this petition filed under Article 226 of the Constitution petitioner has prayed for a writ of certiorari to quash the selection result dtd. 22/9/2024 declared/published by the respondent No. 2 raising a plea that the normalization rules that have been made application to the written test held in the matter was not a justified action in view of the notification issued on 22/5/2019 which specifically quoted certain advertisement pursuant to which selection was underway at that point of time.

(3.) It is submitted that the advertisement was issued for the post of Gram Panchayat Adhikari, Gram Vikas Adhikar and Samaj Kalyan Parivakshek being numbered 2-examination 2018 and had the Government this intention in mind to apply normalization rules it would have mentioned this in the advertisement dtd. 22/5/2019. Thus, it is contended that the entire result that has been published on the basis of normalization rules is liable to be quashed.