ASHOK BHUSHAN,J. - (1.) These two appeals have been filed against the judgment of High   Court   of   judicature   at   Allahabad   (Lucknow   Bench), Lucknow, dated 04.10.2010 dismissing the Special Appeal No.446 of 2006 of the appellant as well as judgment dated 20.12.2012 dismissing   the   review   application   filed   by   the   appellant. Parties shall be referred to as referred in the appeal.
(2.) Brief facts of the case giving rise to these appeals are: The   appellant   belongs   to   other   backward   caste   who   has passed   graduation   (B.A.)   with   Psychology   and   has   also   done post­graduation   in   Psychology   from   Kanpur   University. Appellant   has   also   obtained   master   degree   in   Human   Resource Management and Industrial Relations from Lucknow University in the year 1997. An advertisement dated 30.08.2001 was issued by the   Director,   Social   Welfare   Department,   U.P.,   advertising various   posts   under   Director,   Social   Welfare   Department   and other   department   of   State.   Advertisement   also   contained recruitment for post of Psychologist (03 posts). The appellant submitted the application for the post of 'Psychologist'. The appellant was issued admit card for appearing in the written examination. The appellant appeared in the written examination and was declared successful and included in the merit list. A letter dated 02.05.2003 was issued to the appellant asking the appellant   to   appear   along   with   original   certificates   for verification of documents. The appellant appeared along with all   the   documents   on   12.05.2003.   When   appellant   appeared   on 12th May, he was informed that he is not eligible and his appointment for the post of 'Psychologist' cannot be made. The appellant   submitted   a   representation   on   02.06.2003   to   the respondent. The appellant having not been given appointment; hence,   he   filed   a   writ   petition   praying   for   the   following relief: " PRAYER (I) issue a writ order or direction including a writ in the nature of mandamus commanding the opposite parties to appoint the petitioner on the post of Psychologist for which the petitioner is fully eligible and qualified as per advertisement published for direct recruitment in SAMOOH 'GA'. (II) Issue a writ order or direction including a writ in the nature of mandamus commanding the opposite not to appoint any other candidature on the post of Psychologist for which the petitioner is fully eligible. (III)Issue a writ order or direction including a writ in the nature of mandamus commanding the opposite parties not to harass and victimize the petitioner in any manner whatsoever. (IV) Issue such other order/orders as may deem just and proper by this Hon'ble Court in the Circumstances of the case. (V) Award the cost of petition in favour of the petitioner."
(3.) In the writ petition, learned single Judge directed for filing   a   counter   affidavit   and   also   bringing   on   record   the copy   of   the   Order   passed   on   the   representation   of   the appellant   dated   02.06.2003.   The   appellant   also   filed   a Contempt Application No.182 of 2004 in which Director, Social Welfare   was   directed   to   appear   in   person.   An   Order   dated 19.04.2004 was passed by the respondent rejecting the representation   of   the   appellant.   The   appellant   prayed   for amendment of the writ petition, praying for quashing the order dated 19.04.2004 which prayer was allowed to be added. Learned single   Judge   by   its   judgment   dated   18.05.2006   dismissed   the writ petition. Learned single Judge accepted the case taken up by the respondent in the counter affidavit that appellant is not   qualified   for   the   post   since   he   does   not   have   training qualification i.e. L.T./B.T.B.Ed. The appellant filed special appeal   which   too   was   dismissed.   Review   application   filed thereafter was also rejected.;