Anil Kumar, J. - (1.) HEARD Sri Sourabh Lavania, learned Standing Counsel and Sri R.C. Saxena, learned Counsel on behalf of Respondents and perused the record.
(2.) BY means of present special appeal, Appellants have challenged the order dated 19.03.2010 passed in Writ Petition No. 2435 (SS) of 2000 (Sunil Kumar Soni and Anr. v. State of U.P. and Ors.) In brief, the facts of the present case are that Respondents/writ Petitioners, Sri Sunil Kumar Soni and Rakesh Kumar approached this Court by filing Writ Petition No. 2435 (SS) of 2000, Sunil Kumar Soni and Anr. v. State of U.P. and Ors. on the fact that Dy. Director, Animal Husbandry, Circle, District Faizabad published advertisement dated 10.08.1998 thereby calling applications for appointment on the post of Veterinary Pharmacists in the pay scale of Rs. 2610 -3540, and also 20 posts in Devi Patan Circle. Qualification for the appointment on the said post was Intermediate with Biology or with Agriculture.
(3.) THE case of the writ Petitioners/respondents was that they belong to backward class, they fulfilled all the relevant and essential qualifications, and accordingly they submitted their candidature in response to the advertisement dated 10.08.1998 for appointment on the post of Veterinary Pharmacists, on 13.12.1998 appeared in the written test with Roll No. 000042 and 000222 respectively.;