S.C. Varma, J. - (1.) The limited dispute involved in these writ petitions is with regard to the debarking of the petitioners, who were candidates for the selection on the post of conductors, in the written examination to be held on 9-4-1989. The respondents had invited applications through advertisement for selection on the post of conductors. The petitioners, who claimed to be eligible candidates, submitted their applications after complying with the required formalities within the stipulated period. The candidature of the petitioners was not accepted as they fell below the minimum criterion prescribed of 50/0 marks in the Intermediate Examination for initial screening of the candidates.
(2.) The petitioners were aggrieved by this action of the respondents as according to them, since, they fulfilled required eligibility qualification, they were entitled to appear in the written test.
(3.) The case of the respondents, as set up in the counter-affidavit, was, that the U.P. State Road Transport Corporation Employees (other than officers) Service Regulation, 1981 provides for constitution of selection committee to scrutinise the applications and require eligible candidates to appear in the competitive examination. The selection committee fixed criterion for screening the applicants by prescribing 50/0 minimum qualifying marks in Intermediate examination. the respondents had received about 26,900 applications and they had issued admit cards to 7,074 candidates for appearing in the examination fixed for 9-4-1989.;