RAM CHANDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) This appeal is preferred to question correctness of the order dated 08.01.2018 passed by learned Single Bench in Writ-A No. 13820 of 2014. The petition for writ aforesaid has been decided in terms of the judgment given in the case of Suresh Kumar and others Versus State of Uttar Pradesh and others reported in 2016 (10) ADJ 391.

(2.) The moot point under consideration before us is that whether respondent-State erred while not filling up 81 posts of Assistant Review Officer belonging to Scheduled Castes and Scheduled Tribes category as per sub-section (2) of Section 3 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (hereinafter referred to as "Act, 1994").

(3.) To adjudicate the issue involved, it would be appropriate to introduce the law applicable and the facts involved.