M.KATJU, J. - (1.) THIS writ petition has been filed for a mandamus directing the U.P. Public Service Commission to forward the names from the select list/waiting list to the State Government prepared on the basis of the combined State/Upper Subordinate Services Examination, 1994 for filling up the vacancies in different departments remaining unfilled on account of non -joining of the candidates recommended for the said posts as also the vacancies against which the recommended candidates had joined but had left employment within a period of one year. It has also been prayed that the State Government be directed to grant appointments on the basis of the aforesaid recommendations.
(2.) WE have heard the learned Counsel for the parties. It appears that the U.P. Public Service Commission had issued an advertisement in 1994 in respect of the above posts and the petitioners had applied. The petitioners were declared successful in the preliminary test and thereafter they appeared in the main written examination. Alongwith the application form for appearing in the main written examination, a list of instructions was also issued by the Commission vide Annexure -2 to the writ petition. The details of number of posts in various departments is given in paragraph 7 of the writ petition. The main written examination was conducted from 29 -9 -1996 to 12 -7 -1996 and the result was published on 17 -9 -1996 vide Annexure -3 to the writ petition. The petitioners were declared successful in the main written examination and thereafter they appeared in the interview and the final result was published on 14 -11 -1996 vide Annexure -4 to the writ petition. The petitioners' names were not amongst the list of the selected candidates.
(3.) THE State Government had issued a G.O. dated 31 -1 -1994 vide Annexure -5 to the writ petition and in clause 4 of the same it was mentioned that the waiting list will not be published but will be kept in a sealed cover and will be sent to the Government as and when necessary. In clause 5 of the same it was mentioned that the waiting list would be valid only for one year. It was further mentioned in clause 5 that if the concerned department requests the Commission within one year to send some names from the waiting list the waiting list will be valid even after one year otherwise it will lapse.;