SANA KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Shri Seemant Singh and Shri Umang Srivastava, learned Advocates for respective petitioner, Shri Nipun Singh, learned Advocate appearing for Public Service Commission and Shri S.K. Pal, learned Additional Chief Standing Counsel for State respondents.

(2.) Since all the petitions raise similar controversy accordingly are being decided by this common judgment.

(3.) Petitioners before this Court in their respective petitions have prayed for a writ of mandamus to command Public Service Commission to make recommendation for appointments as Homeopathic Medical Officer on the basis of waiting list, if any, prepared in respect of the selection held on such posts pursuant to the advertisement No. 1/2018-19 dtd. 18/5/2018.