DHARMENDRA KUMAR JAIN Vs. R.P.S.C

JUDGEMENT

(1.) Since on similar set of facts common question is involved in all the above writ petitions, on joint request of counsel for the parties, the above writ petitions are heard and decided by this common order.

(2.) An advertisement dated 5.8.1996 was issued by respondent-Commission b) which, amongst others, 17 posts of Lecturer in Mechanical Engineering in the department of Technical Education were also notified. Out of which 8 posts were reserved for ST and OBC. Minimum qualifications and conditions for eligibility were also notified as per relevant Mules.

(3.) The petitioners also applied in pursuance to the advertisement mentioned above. However, after scrutiny of the application forms, the petitioners were informed by the Commission that in view of large number of applications, as pri criteria fixed by the Commission it is not possible to call the petitioners for interview Action of the Commission in not calling the petitioners for interview is under challenge in the present writ petitions.