NITIN PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) All these five connected writ petitions have been filed challenging the order dated 28.09.2017 passed by the State respondents whereby cancelling the entire selection process made pursuant to the advertisement dated 22.01.2015.

(2.) To appreciate the controversy in question, it is necessary to advert to the facts of the case, in brief, which are as under; Facts

(3.) U.P. Subordinate Service Selection Commission Lucknow (hereinafter referred to as the ''Commission') constituted under the U.P. Subordinate Service Selection Commission Act, 2014, issued an advertisement published on 22.01.2015 inviting applications for filling up 156 posts of group ''C' which included post of Textile Inspector, Power Loom Inspector, Industrial Supervisor/Technical Supervisor-cum-Accountant, Viewer Textile and Examiner Textile in Hathkargha Evam Vastra Udyog department of the State of U.P. This advertisement was issued on the requisition sent by the Handloom and Textile Directorate on 07.01.2015 to the Commission.