JUDGEMENT
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(1.) - Special leave granted.
(2.) The short question in these appeals is as to whether the High Court was right in upholding the decision of the Uttar Pradesh Public Service Commission to re-hold the recruitment examination.
(3.) On the requisition of the State Government the State Public Service Commission had undertaken the recruitment to the posts of Upper Zila Masic Shiksha Adhikari (Woman), District Inspectors of Girls Schools/ Associate Regional Inspectress of Girls Schools in Uttar Pradesh Educational Service - Junior Scale (Women's Branch). The advertisement inviting applications from eligible candidates was published on May 3, 1985 and a corrigendum, was published on June 2, 1985. The recruitment examination was in two stages -Written and interviews/ personality test. After the written examination was over, on the basis of the results thereof successful candidates upto a base limit have to be called to be interviewed. On account of improper feeding into the computer some of the candidates who had better performance in the written examination were not called and candidates securing lesser marks in the written. examination were not only called for interview but were also finally selected. When this position was known and upon an inquiry was factually established, the Public Service Commission decided to cancel the entire recruitment examination and asked for re-holding of it. The High Court has upheld the, action of the Public Service Commission and has dismissed the writ petitions.;
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