RAJAT MAURYA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Himanshu Singh, learned Advocate holding brief of Sri Siddharth Khare, learned counsel for the petitioners, Sri Anoop Trivedi, learned Senior Advocate assisted by Sri Nipun Singh, Sri Naman Agarwal and Sri Ritaj Vikram Singh, learned Advocates appearing for the Uttar Pradesh Public Service Commission and Sri P.K. Srivastava, learned Additional Chief Standing Counsel for State of Uttar Pradesh and other State respondents.

(2.) All these three petitions since raise common question of law, they have been heard simultaneously and are now being decided by this common judgment.

(3.) The subject matter of controversy arising in all these petitions relate to preparation of result of preliminary examination conducted by Uttar Pradesh Public Service Commission (hereinafter referred to as 'Commission') for the purposes of selection and appointment upon different categories of posts in the Departments under the State, namely Assistant Engineer (Civil/ Mechanical) and likewise posts falling in Group-B, Grade-2 post of District Horticulture Officer/ Food Processing Officer in the department of Agriculture and Senior Technical Assistant, Group A post in different branches of Chemistry/ Botany/ Agronomy/ Plant Protection and Development. In all 604 posts were initially advertised in total 5 groups by the Commission vide advertisement No. A-9/E-1/2024 dtd. 17/12/2024 inviting applications from eligible candidates. Later on 5 posts were added totalling to 609 posts. The petitioners in these petitions have applied for the posts of Civil/ Mechanical Engineer pursuant to the advertisement and also some of the petitioners have applied for Group-B posts of District Horticulture Officer/Food Processing Officer and Group-A category posts Senior Technical Assistants in different branches, Chemistry/ Botany/ Agronomy/ Plant Protection and Development.