SHIV CHARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The Electricity Service Commission, U.P. Power Corporation Limited, issued an Advertisement dtd. 17/2/2018 for initiating recruitment process to fill up 664 vacant posts of Technician Grade-2 Electric (Trainee) in U.P. Power Transmission Corporation Limited and 2115 vacant posts of Technician Grade-2 Electric (Trainee) in U.P. Power Corporation Limited. Relevant part of Advertisement, which are essential to decide the controversy involve in present cases, is reproduced hereinafter:

(2.) All petitioners before this Court, being qualified to participate in above referred recruitment process, have appeared in both part of online examination, i.e., first and second. Most of the petitioners were qualified in first part of examination, therefore, their marks of second part were calculated. Normalization was applied firstly on raw marks of first part of examination who scored more than 20 marks and subsequently on raw marks of second part of examination. Admittedly, petitioners' marks obtained in second part of examination, after normalization, were less than the cut off marks, therefore, they were not selected in final select list dtd. 8/3/2019 issued by Secretary, Electricity Service Commission, Uttar Pradesh Power Corporation Limited, Lucknow.

(3.) In aforesaid circumstances, petitioners have approached this Court and the prayers made in leading writ petition, i.e., Writ-A No. 5280 of 2019, are reproduced hereinafter: