LAWS(ALL)-2022-12-71

KAMAL NAYAN SINGH Vs. STATE OF U. P.

Decided On December 05, 2022
KAMAL NAYAN SINGH Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate, assisted by Ms. Neha Roy Chaudhary, learned counsel for the petitioners; Sri Siddharth Singhal, learned counsel for the Uttar Pradesh Subordinate Services Selection Commission/respondent no.3; Sri Nisheeth Yadav, learned counsel for the Uttar Pradesh Public Service Commission/respondent no.4 and, Sri Gopal Chandra Saxena, learned Standing Counsel for the State-respondents.

(2.) Present writ petition has been filed primarily to seek a direction upon respondent no.2 - Director, Technical Education, Uttar Pradesh to grant appointment to the petitioners (13), pursuant to the select list 10/12/2021 published by the Uttar Pradesh Subordinate Services Selection Commission (hereinafter referred to as 'UPSSSC'), pursuant to Advertisement No. 22-Examination/2016 (hereinafter referred to as the 'Advertisement'). The other prayer made in the writ petition against Advertisement No. A-7/E-1/2021 dtd. 15/9/2021, is largely consequential. The petitioners seek protection of their rights under select list dtd. 10/12/2021 published pursuant to the Advertisement - qua 69 posts of Librarian, Grade C, advertised thereunder.

(3.) Earlier, the UPSSSC published the Advertisement. Amongst others, 69 posts of Librarian, Grade C, at Government Polytechnics, in Grade Pay 2800/-, were advertised (hereinafter referred to as the advertised posts). The prescribed qualification for appointment on those posts (as then existed), was graduation with diploma in Library Science. The cut-off date prescribed under the above advertisement was 19/12/2016. The petitioners had applied thereunder.