VIJAY BAHADUR TIWARI Vs. U P PUBLIC SERVICE COMMISSION
LAWS(ALL)-2002-3-67
HIGH COURT OF ALLAHABAD
Decided on March 06,2002

Vijay Bahadur Tiwari Appellant
VERSUS
U P PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

D.S.SINHA AND S.N.SRIVASTAVA, JJ. - (1.) Heard Sri Anil Tiwari, learned counsel appearing for the petitioner, Sri B. N. Singh, learned counselappearing for the respondent No. 1, and Sri Sandeep Mookerji, learned standing counsel of the State of U. P., representing the respondent Nos. 2 and 3, at length and in detail.
(2.) THE petitioner appeared in the examination for recruitment to 80 posts of Assistant Engineer in the general category and 61 posts for reserved category, held in the year 1995 pursuant to the advertisement issued for the purpose in June, 1991. The result of the examination was declared on 24th August, 1996. The petitioner was not successful. In the year 1994, the State Government decided to hold a special recruitment for appointment on 144 posts of Assistant Engineers in the reserved category, out of which 127 were reserved for Scheduled Castes and 17 were reserved for candidates belonging to Scheduled Tribes. It, therefore, sent a requisition to the U. P. Public Service Commission vide its communication dated 19th September. 1994, for holding the selection for recruitment.
(3.) IN response to the requisition of the State Government, the Commission issued advertisement on 23rd June, 1995. It issued notification on 24th November, 1995, notifying the dates of examination to be 16th, 17th and 18th December, 1995.;


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