ALOK KUMAR SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri Utsav Mishra, learned counsel for U.P. Subordinate Service Selection Commission, respondent No.2.

(2.) The petitioners have prayed for issuance of a writ in the nature of certiorari quashing impugned notification dtd. 5/3/2025 (Annexure No.1). A further prayer for issuance of a writ of mandamus directing respondent No.2 to complete selection process by simplifying physical test in accordance with the original advertisement No.23 Pariksha-2016 ignoring the notification dtd. 5/3/2025 (supra) which has been issued after completion of written test and document verification, has also been made.

(3.) The facts of the case, in brief, are that in the year 2016, Advertisement No.23 Examination/2016 was issued for combined subordinate services selection by which, large number of vacancies of different departments were advertised. Under the said advertisement, vacancy for the post of Hawaldar Instructor along with other posts was advertised. For the said post, selection process included written and interview tests and further, physical efficiency test as well as physical measurements. The physical measurements were prescribed in the advertisement. In Column 12(2) of the advertisement of 2016, it has been provided that the physical efficiency test shall be conducted for the post of Hawaldar Instructor but no details of the physical test have been prescribed in the advertisement. The petitioners appeared in the written examination and were declared successful as per result dtd. 11/3/2024. The document verification was also done and final result was declared on 23/1/2025, in which the petitioners were shown as successful. Now, the petitioners along with others have to undergo physical test/physical efficiency test, for which the impugned notification dtd. 5/3/2025 has been issued.