L.NAGESWARA RAO,J. - (1.) The Appellant is aggrieved by the judgment of the High Court by which the results of the main written examinations of Combined State/Upper Subordinate Service (Backlog/Special Recruitment) Examination, 2004 (hereinafter referred to as "Backlog Examination, 2004") and Provincial Civil Service (P.C.S.) Examination, 2004 (hereinafter referred to as the "P.C.S. Examination, 2004") were quashed.
(2.) An advertisement was issued by the Appellant inviting applications for appointment to posts under the Combined State/Upper Subordinate Services in February, 2004. The preliminary examination was conducted on 19.12.2004 and the results were declared on 30.06.2005. The preliminary examination consisted of two papers namely General Studies and one optional subject. The main written examination was held between 19.12.2005 and 03.01.2006, the results of which were announced on 06.10.2006. In the main written examination, the candidates were required to take two papers of 200 marks each in General Studies, one paper in Hindi and another in English Essay both carrying 150 marks. All these four papers were compulsory. Apart from the compulsory papers, the candidates had to take two optional subjects with two papers in each optional. Oral interviews were conducted between 09.11.2006 and 16.11.2006.
(3.) There was another advertisement issued by the Appellant in May, 2004 for the Backlog Examination, 2004 calling for applications from reserved category candidates for backlog posts. The preliminary examinations were conducted on 27.02.2005 and its results were announced in September, 2005. The main written examination was conducted between 19.05.2006 to 03.06.2006, the results of which were announced on 24.03.2007.;