RAJ KUMAR YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Kailash Singh Kushwaha and Sri Mujeeb Ahmad Siddiqui for the petitioner, Sri Prabhakar Awasthi, learned counsel appearing for the U.P. State Subordinate Services Selection Board and Sri Rahul Malviya, learned Standing Counsel for the State-respondents.

(2.) These five petitions are those candidates who had applied for respective categories of posts as per their eligibility, advertised by the U.P. State Subordinate Services Selection Board (hereinafter referred to as the UPSSSC) on 5/12/2018 vide advertisement No. 5 Examination/2018.

(3.) Petitioner Raj Kumar Yadav in Writ Petition No. 10825 of 2014 had been applicant for the post of Mandi Supervisor Grade-II and Mandi Inspector in OBC category. While he filled up the form and got it successfully uploaded with the deposit of fee but quite late at the time when the results came to be declared, he came to realise that it was for his mistake that instead of OBC category he got considered as a General category candidate even though, he typed his father's name as Ram Surat Yadav and wanted to claim reservation. Thus he got wrongly treated as of general category and having not scored at par with last candidate in the general category, he could not succeed in the written examination even though, he scored better than the last successful candidate selected in the OBC category.