- (1.) Amendment application filed today be taken on record.
(2.) Heard Sri Anand Prakash, learned Counsel for the petitioners, learned Counsel for U.P. Public Service Commission and learned standing counsel for the State respondent.
(3.) Petitioner before this Court seeks quashing of the selection held qua the post of Drugs Inspector in pursuance of the advertisement dated 8/18.12.2007 as well as for quashing of the select list dated 23.12.2009.;