ABHA TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) Since the controversy involved in all the above writ petitions is similar, therefore, the above writ petitions are being decided by this common order.

(2.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Siddharth Khare for the petitioners, Sri K.S. Kushwaha, learned counsel for the respondent no.4 and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents no.1 to 3.

(3.) Initially writ petition no. 30313 of 2016 (Abha Tripathi and 24 others Vs. State of U.P. and others) was filed by the petitioners for a direction to the respondents to hold interview of the post of Gram Panchayat Adhikari in pursuance of the Gram Panchayat Adhikari Examination-2015 and further to treat them as fully qualified and eligible for the said post without raising any objection with regard to the non-possession of the Computer Concept Course (CCC) certificate awarded by the DOEACC Society. Subsequently, by way of an amendment application which was allowed, the petitioners also challenged para 8 of the Advertisement No. 7(3)/2015.