JUDGEMENT
M.P. Singh, J. -
(1.) PETITIONERS were the Defence personnels who after serving the Nation for more than five years have been discharged from service in accordance with the terms of the contract. They were appointed as Sargents in the Air Force. Petitioner No. 1 entered the service on 22 -5 -1975 and was discharged on 31 -5 -1990, on completion of the term of the engagement.
(2.) PETITIONER No. 2, was appointed on 6 -6 -1975 and was discharged on 30 -6 -1990. He has been awarded in trade proficiency "Exceptional and exemplary certificate". After discharge from service petitioners had to find out some other source of employment They found an advertisement issued on 22 -7 -1989 in "Employment News" calling for the applications for selection to the posts of U.P. Combined State Services.
(3.) ACCORDING to the advertisement, all the applications, complete in all respects, were to reach the Secretary (Department No. A -1/E -1/89 -90) Public Service Commission, U.P., 10 Kasturba Gandhi Marg, Allahabad by 2 -9 -1989 by 5 P.M.;
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