- (1.) HEARD Sri Rakesh Srivastava, learned counsel for the petitioner, Shri S.C. Yadav, learned counsel for opposite parties no. 6 to 14 and Mr. Rohit Verma, learned Standing Counsel.
(2.) IN substance the petitioners are aggrieved with the constitution of the Selection Committee under the Chairmanship of Mr Arun Kumar Khare as well as against non implementation of the recommendations of the Selection Committee constituted under the chairmanship of Mr S.S. Singh Yadav. Briefly stated, facts of the case are that the State Government took a decision to fill up the vacancies of different posts of the Scheduled Caste and Scheduled Tribes category under the back log quota.The advertisements were issued inviting applications. The Director, Ground Water Department, U.P., i.e. opposite party No. 3 constituted a selection committee on 19th September, 2007. One Sri C.S. Agarwal, Executive Engineer was nominated as Chairman of the said committee along with four other persons as members of the committee. The petitioners applied against the different posts.
(3.) SINCE Selection Committee constituted under the chairmanship of Mr Agrawal was not proceeding speedily, the O.P. 3 replaced Mr Agrawal by Sri S.S. Singh Yadav. This Selection Committee held written examination as well as interview for some post advertised through different advertisements.;