NEHA SHARMA Vs. STATE OF U.P.

JUDGEMENT

(1.) In the present case there are two sets of petitioners, who have participated in a recruitment for the selection of Sub Inspector (Civil Police)/Platoon Commander PAC/FSSO Fire Service and remained unsuccessful, whereas selected candidates, after completing their training, are posted at their respective places. None of the likely affected selected candidates was made party respondent in present bunch of writ petitions, despite pending for last 3 years.

(2.) First set of petitioners are woman, who belongs to Economical Weaker Sec. and are claiming complete and independent 20 percent horizontal women reservation (181 seats) under total EWS reservation i.e. 10 percent vertical reservation of entire EWS quota (902 seats) out of of total (9027 seats) advertised. Details of Writ Petitions of first set are as follows:-

(3.) The State has accepted that seats for woman horizontal reservation under Open Category (722) and seats from woman horizontal reservation under Economical Weaker Sec. Category (181) were clubbed together and in total 903 seats were allotted to woman and thus claimed that entire reservation of women in both said categories was satisfied.