DR. KISHAN YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) We have heard Sri Umesh Narain Sharma, learned Senior Counsel assisted by Sri Chandan Sharma, learned counsel for the petitioners and learned Standing Counsel appearing for the State respondents.

(2.) By means of this writ petition, the petitioners have prayed for issuing a writ of certiorari quashing the order dated 10.7.2017 passed by the Director of Higher Education, Uttar Pradesh Allahabad by which earlier order passed by the Director of Higher Education dated 24.2.2016 was cancelled and it has been held that the petitioners were not eligible for selection as being candidates of outside the State, they were not entitled to seek benefit of reservation belonging to other backward classes.

(3.) The facts of this case, in brief, are that U.P. Higher Education Service Commission has issued advertisement no. 20 in the year 1994 advertising certain posts of Lecturers including 50 posts of Lecturers in Political Science and 18 posts of Lecturers in Economics. The petitioner no. 1 has applied for his appointment as Lecturer of Political Science and the petitioner no. 2 for the post of Lecturer in Economics. The result was published on 15.4.1996 and the petitioner no. 1 was selected and placed at serial no. 8 in the select list and petitioner no. 2 at serial no. 1 in the waiting list of selected candidates. The petitioner no. 1 was allotted Atarra College, Atarra Banda, later on transferred to Bundelkhand Mahavidyalaya, Jhansi.