B.M. Lal, J. - (1.) Heard Dr. R.G. Padia, learned counsel for the petitioner.
(2.) By this petition under Article 226 of the Constitution, the petitioner seeks a writ in the nature of certiorari quashing an order dated 30-9-1991 (Annexure-12) and Government order dated 29-8-1992 (Aunexure-13). It is further prayed that the respondents be directed to appoint the petitioner in any of the posts under Accounts Group Services on the basis of Combined States Services Examination 1988.
(3.) In the brief, the case of the petitioner is as under:- In pursuance to an advertisement dated 24-8-1988 issued by U.P. Public Service Commission for Combined States Services Examination, the petitioner applied as a scheduled caste candidate, tie appeared in the said examination with roll number 3696. The examination was held in February/March, 1989. Result of the written examination was published on 26-12-1989 wherein the petitioner was declared successful against the vacancies reserved for scheduled caste candidates.;