- (1.) THIS writ petition was initially filed seeking a direction to the respondents to consider the petitioner for appointment on the post of Assistant Public Relation Officer.? Subsequently an amendment application was filed and the notification for recruitment of vacancies dated 01.01.2012 to 07.01.2012 was challenged.? The amendment application was allowed by the order dated 21.01.2013.
(2.) THE facts, which are not disputed in the writ petition, are that the total cadre strength of Assistant Public Relation Officer consists of six posts, out of which, four posts are reserved for direct recruitment quota and two are reserved for the promotee quota.? This fact is also not disputed rather it is admitted in paragraph 5 of the counter affidavit filed by the respondents.
(3.) ACCORDING to the petitioner he was duly qualified for the post of Assistant Public Relation Officer in the O.B.C. Category and he applied for recruitment against the vacancies which are advertised and selection conducted by the Electricity Service Commission on 20.05.2005.? On being declared successful he was called for interview to be held on 20.08.2005.? According to him the result was declared in the newspaper "Dainik Jagran" dated 18.02.2007 and the petitioner was declared successful.? After declaration of result the name of the petitioner was duly recommended by the Commission for issuance of appointment letter but no appointment letter has been issued to the petitioner till date.? In the counter affidavit apart from admitting that the total cadre strength of Assistant Public Relation Officer consists of six posts, out of which, four posts were reserved for direct recruitment quota and two are reserved for the promotee quota.? In para 5 of the counter affidavit a break up of the four posts has been given which is two posts for General Category, one post for Scheduled Caste Category and one post for O.B.C. Category.? It is also stated that the selection in question was made for backlog post of direct recruitment, namely, two posts, one each for Scheduled Caste and one for OBC, however due to non -availability of posts belonging to OBC Category, the recommendation made to the Electricity Service Commission was cancelled by order dated 10.10.2007 and only one post reserved for Schedule Caste Category was operated.;