REGENT COMPUTRONICS PVT. LTD.

Satya Prakash Yadav Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

MAVILAYI SERVICE COOPERATIVE BANK LTD. AND OTHERS VS. COMMISSIONER OF INCOME TAX,CALICUT AND ANOTHER [REFERRED TO]
MALIK MAZHAR SULTAN VS. U.P. PUBLIC SERVICE COMMISSION [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
A P CHRISTIANS MEDICAL EDUCATIONAL SOCIETY ALICE MANORANJANI M VS. GOVERNMENT OF ANDHRA PRADESH:GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. SECRETARIAT ASSISTANT SUCCESSFUL EXAMINEES UNION [REFERRED TO]
GURSHARAN SINGH ASHWANI SACHDEVA VS. NEW DELHI MUNICIPAL COMMITTEE:NEW DELHI MUNICIPAL COMMITTEE [REFERRED TO]
SECRETARY JAIPUR DEVELOPMENT AUTHORITY JAIPUR VS. DAULAT MAL JAIN [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
A B KRISHNA VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF PUBLIC SERVICE COMMISSION VS. GAURAV DWIVEDI [REFERRED TO]
STATE OF BIHAR VS. KAMESHWAR PRASAD SINGH [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. SURESH PRASAD [REFERRED TO]
ESCORTS LTD VS. COMMISSIONER OF CENTRAL EXCISE DELHI II [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
MALIK MAZHAR SULTAN VS. U P PUBLIC SERVICE COMMISSION [REFERRED TO]
TEJ PRAKASH PATHAK VS. RAJASTHAN HIGH COURT [REFERRED TO]
RENU VS. DISTRICT & SESSIONS JUDGE, TIS HAZARI [REFERRED TO]
UNION OF INDIA AND ANR VS. A.SHAINAMOL, IAS AND ANR [REFERRED TO]
BANK OF BARODA VS. G.PALANI [REFERRED TO]
VIVEK KAISTH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MANOJ KUMAR VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) A Division Bench, having noticed divergent views expressed by an earlier Division Bench and a Single Judge Bench on the same controversy, passed the following order on 3/2/2025:

(2.) Pursuant thereto, the present batch of intra court appeals and connected petitions have been placed before us, by order of Hon'ble the Chief Justice.

(3.) Broadly stated, the facts are that the State of Uttar Pradesh (in short 'State') in order to fill up the posts of Assistant Engineer (Civil) in the Irrigation Department sent a requisition on 6/7/2012 to the U.P. Public Service Commission (in short 'Commission') for 262 vacancies for the posts of Assistant Engineer (Civil) for the recruitment year 2011-12. In continuation of the same, another requisition was sent by the Special Secretary, Government of Uttar Pradesh, to the Commission on 7/11/2013 for 378 posts for the vacancies pertaining to the recruitment years 2012-13, 2013-14, 2014-15 and 2015-16 (121+86+79+92). Thereafter, an advertisement No. A-8/-E-1/2013 dtd. 24/12/2013 was issued by the Commission notifying a Combined Recruitment of Assistant Engineer (Civil, Mechanical, Agriculture) for several departments of the State Government, including the Irrigation Department. The total number of vacancies advertised for Assistant Engineer (Civil) in the Irrigation Department was 640 (262+378). The last date for submission of applications was 24/1/2014.

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SATYA PRAKASH YADAV Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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