B.S.CHAUHAN, J. - (1.) THIS writ petition has been filed seeking direction to the respondent to consider the candidature of the petitioners in pursuance of the Advertisement No. 1/2003 -2004, issued by the U.P. Public Service Commission.
(2.) FACTS and circumstances giving rise to this case are that on 21/27th June, 2003 Public Service Commission advertised the vacancies of Medical Officers, prescribing the eligibility that the person applying must have the internship completed by the last date of submitting the Application Form, for what, petitioners had not completed their internship till the last date of submitting the Application Forms. Hence this petition. Learned Counsel for the petitioner has submitted that as there has been irregularities in holding the examination and completing the internship by the authorities concerned, and it was beyond control of the petitioners, they should not suffer for no fault of theirs. Therefore, this Court should issue direction to the respondent to consider their candidatures.
(3.) LEARNED Standing Counsel has opposed this submission vehemently contending that prescribing the eligibility for a particular post is a legislative question and the Court does not have power to issue direction for contravention of the said policy, and thus, the Court cannot grant any relief to the petitioners.;