- (1.) HEARD Mr. Sandeep Dixit and Mr. O.P. Srivastava, learned Senior Advocate assisted by Mr. Virendra Dwivedi, learned counsels for the petitioners as well as Mr. Abhinav N Trivedi, learned Additional Chief Standing Counsel and perused the record.
(2.) SINCE the controversy is based on the common facts, all the writ petitions are disposed of by following common order.
(3.) CONTROVERSY relates to the appointment on the post of Lab Technician. The Director General, Medical and Health Services, State of U.P., Lucknow issued advertisement dated 10.09.2010 advertising total 119 posts of Lab Technician and 13 post of X -Ray Technician. The petitioners of writ petition no. 2357 (S/S) of 2012 appeared in the test but since no result was declared, they instituted the writ petition being writ petition no. 2357 (S/S) of 2012 for declaration of result. Whereas, the State Government took a decision to cancel the proceedings of recruitment by means of order dated 16.07.2012 as by that time some more posts have become vacant. Moreover the maximum age of the candidates was also extended from 35 years to 40 years. The order indicates that the State Government took a decision to advertise the total 450 posts of Lab Technicians and 282 posts of X -Ray Technicians.;