Sudhir Agarwal, J. - (1.) THESE are the three writ petitions connected with each other since basic facts and issues are common but relief sought by the petitioners are different. Therefore, as requested and agreed by learned counsel for the parties have been heard together.
(2.) SRI S.U. Upadhyay, advocate holding brief of Ms. Manisha Pandey, learned counsel for the petitioner in Writ Petition No. 69008 of 2006, Sri Deepak Kumar Jaiswal, learned counsel for the petitioners in Writ Petition No. 54665 of 2011 and for respondent in Writ Petition No. 69008 of 2006 and learned standing counsel for the respondents. Writ Petition No. 34286 of 2003 (hereinafter referred to as "Writ 'A'") has been filed by sole petitioner Rakesh Kumar Srivastava assailing result published in daily newspaper "Dainik Jagran" dated 17th July, 2003 (Annexure -5 to the writ petition), of recruitment held for the post of "Assistant Boring Technician" (hereinafter referred to as "A.B.T.") in Irrigation Department of State of Uttar Pradesh.
(3.) LEARNED counsel for the petitioners has confined his case during the course of the argument only to the extent the aforesaid result relates to the candidates declared successful in the category of Physically Handicapped persons. He has also sought a mandamus directing respondents to appoint petitioner on the post of A.B.T. on the ground that petitioner is a general category (Physically Handicapped Person) candidate and there being 183 general vacancies, 5 would fall in Physically Handicapped quota but only one candidate has been declared successful.;