SANDHYA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri S.P. Pandey, learned counsel for the petitioner, Sri Nisheeth Yadav, learned counsel for the contesting respondent U.P. Public Service Commission and Sri Vishal Singh, learned Standing Counsel for the State respondents.

(2.) Briefly stated facts of the case are that U.P. Public Service Commission issued an advertisement on 14/7/2014 bearing advertisement No. A-2/E-1/2014 inviting application on the post of Food Safety Officer prescribing certain qualifications for a candidate to apply against the same.

(3.) The petitioner appeared in the written examination held by Public Service Commission and for having passed out successfully in the written examination she was issued with call letter dtd. 5/12/2014 for the interview scheduled on 19/12/2014. However, when the petitioner approached the Commission to participate in the interview, she was not permitted to participate. Final results came to be declared on 29/1/2015 and the petitioner 's candidature having been rejected, she filed petition before this Court on 28/1/2015 itself. The grievance of the petitioner is that she possessed requisite qualifica-tion as prescribed for under the advertisement and accordingly she was permit-ted to participate in the written examination, however, when she came to participate in interview, she was not permitted to participate for the reason that she did not possess bachelor 's degree in medicine. It was argued on behalf of the petitioner that Integral University of Lucknow was a recognized university by the University-Grants-Commission and hence courses conducted by University including the bachelor in Physiotherapy, which was a four years course, were also taken to be recognized one.