- (1.) Heard Shri Arvind Srivastava, learned counsel for the petitioner, Shri M.A.Qadeer, learned senior advocate assisted by Shri Shamim Ahmad, learned counsel appearing for the Public Service Commission as well as learned Standing Counsel.
(2.) This writ petition has been filed by the petitioner, who is a physically handicapped person, seeking the following reliefs: "i) any order or direction or writ in the nature of mandamus commanding the respondents more specifically U.P. Public Service Commission Allahabad to declare the result of three post of Economics & Statistical Inspector as reserved for physically handicapped candidates who had applied pursuant to the Advertisement No.2/2000-2001. (i-a) to issue a writ, order or direction in the nature of certiorari quashing the Government Order dated 5.7.1999 so far as it does not include the post of Economic and Statistical Inspector/Assistant Development Officer in the list of post reserved for physically handicapped persons (Annexure no.11 to this writ petition). i-b) to issue a writ, order or direction in the nature of certiorari quashing the Government Order dated 4.2.2002 (Annexure no.12 to this writ petition). i-c) to issue a writ, order or direction in the nature of mandamus directing the respondents to issue appointment letter to the petitioner for the post of Economic and Statistical Inspector which is reserved under physically handicapped persons quota. ii) any writ, order or direction as this Hon'ble Court may deem fit and just under the circumstances of the case. iii) to award cost throughout."
(3.) An advertisement bearing no.2/2000-01 was issued by the U.P. Public Service Commission, Allahabad and published on 14.8.2000 in the newspaper Amar Ujala inviting applications from eligible candidates for selection/ appointment against 252 posts of Economic and Statistical Inspector in the U.P. Planning Department. The petitioner, claiming himself to be eligible, applied for consideration under the physically handicapped quota. The aforesaid advertisement mentioned that 3 posts out of 252 posts were reserved for physically handicapped persons. The petitioner was declared successful in the screening test, thereafter, he appeared in the main written examination and qualified the same. He was called for the interview which was held on 2.12.2002. The petitioner appeared therein. In the final result declared on 19.01.2003 his name did not figure in the list of selected candidates. Being aggrieved, the petitioner has filed this writ petition for the reliefs, referred to hereinabove.;