AJIT SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Mujib Ahmad Siddiqui, learned counsel for the petitioner, Sri A.K. Maurya, learned counsel for the respondents and Sri Siddharth Singhal, learned counsel for the respondent-Commission and learned Standing Counsel for the State.

(2.) Petitioners who were applicants for the post advertised by the U.P. Subordinate Services Selection Commission, Lucknow (hereinafter referred to as Commission) vide advertisement no.05 Examination/2019, have approached this Court for a relief in the nature of writ of mandamus to command the respondent-Commission to prepare and declare an additional list to the list of recommendation for appointment on the post of Forest Guard pursuant to the examination held under the advertisement.

(3.) The submission advanced by learned counsel for the petitioner is that in the event candidates already selected may not turn up to join, there should be an additional list of the candidates next in order of merit to the selected and recommended candidates, to be adjusted and accommodated instead of leaving the vacancies unfilled and carrying it forward to the next selection which would result in a detailed exercise in terms of determination of vacancies and recommendation by the department to the Commission and then re-advertising the vacancies.