SURESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard.

(2.) Challenge herein is to the action of the opposite parties in declining to appoint the petitioners of these writ petitions who were selected by the U.P. Public Service Commission for appointment against 81 reserved category posts for which special recruitment was held treating the same as carried forward/backlog vacancies.

(3.) Requisition was sent by the Secretariat, Administrative Department to the U.P. Public Service Commission on 11.5.2004 in respect of 83 vacancies of Assistant Review Officer belonging to the SC/ST Category said to have been created in the U.P. Civil Secretariat between 2001-02 to 2002-03. The requisition was for special recruitment. Alongwith 12 vacancies for general selection which were also requested for being notified. A modified requisition was sent on 12.4.2005 wherein the posts requisitioned under the General category were cancelled and with regard to special selection, one post each in the category of SC/ST were reduced, meaning thereby modified requisition was in respect of 81 vacancies.