LAWS(ALL)-2025-4-135

BINAY KUMAR SINGH Vs. STATE OF U. P.

Decided On April 25, 2025
BINAY KUMAR SINGH Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri H.N. Singh, learned Senior Advocate assisted by Sri Saroj Kumar Yadav, learned counsel for the petitioners and learned Additional Chief Standing Counsel for the State-respondents.

(2.) Present petition has been filed with the following prayers:-

(3.) Brief facts of the case are that U.P. Public Service Commission has issued advertisement for the appointment on the post of Regional Inspector (Technical)/ Technical Inspector. Pursuant to the advertisement, petitioners have been recommended for selection on the said post alongwith 12 other candidates including 5 Scheduled Caste category candidates, namely, Satish Kumar, Anand Nirmal, Ashok Kumar, Munshi Lal and Rajesh Kardam. After submission of joining on the post of Regional Inspector (Technical)/ Technical Inspector, petitioner no.1 was placed in the seniority list at serial no. 61 and petitioner no. 2 was at serial no. 62 whereas Scheduled Caste category candidates namely, Satish Kumar, Anand Nirmal, Ashok Kumar, Munshi Lal and Rajesh Kardam were placed at serial nos. 65, 67, 71, 72, 73.