JUDGEMENT
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(1.) Heard learned counsel for the petitioner Sri A.K. Singh, Sri M.A. Qadeer and learned standing counsel for respondents.
(2.) By means of this writ petition, the petitioner has prayed for the following reliefs:-
(i) Issue a writ, order or direction in the nature of certiorari quashing the order dated 30.10.2003 issued by the State Government (Annexure-13 to the writ petition)
(ii) Issue a writ, order or direction of suitable nature commanding the respondents to forthwith grant appointment to the petitioner as Deputy Superintendent of Police within a period to be specified by this Hon'ble Court.
(ii) Issue a writ and/or to pass such other and further order as this Hon'ble Court may deem fit and proper.
(3.) Petitioner was selected for the post of Treasury Officer/Accounts Officer in scheduled caste category pursuant to the Combined State/Upper Subordinate Services 'examination 1998' advertised on 1.1.1998 (hereinafter referred as 'examination 1998'). The said combined test contemplated filling-up-of 23 posts of Deputy Collector(including three posts required to be filled up from amongst scheduled tribe candidates (under Special Recruitment Drive), 12 posts of Deputy Superintendent of Police, 8 posts of Assistant Regional Transport Officer, 10 posts of Trade Tax Officer, 11 posts of Additional District Development Officer (Social Welfare), 13 posts of Associate District Inspector of Schools/Basic Shiksha Adhikari and equivalent Administrative posts included in U.P. Educational Service General Education Cadre, 49 posts of Treasury Officer/Accounts Officer, 7 posts of Executive Officer Grade-I/Assistant Nagar Vikas Adhikari covered by U.P. Palika Centralized Service (as a Special Recruitment Drive for filling up backlog of scheduled caste and other backward class), 10 posts of District Social Welfare Officer, 13 posts of District Audit Officer, one post of District Savings Officer, 3 posts of Assistant Accounts Officer, 10 posts of Deputy Regional Marketing Officer and 18 posts of Trade Tax Officer Grade-II.;
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