DEEPAK KUMAR SHRI ASHOK KUMAR Vs. STATE OF U P
LAWS(ALL)-2005-11-24
HIGH COURT OF ALLAHABAD
Decided on November 22,2005

DEEPAK KUMAR, SHRI ASHOK KUMAR Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) The respendents advertised 218 posts of Technician Grade-II (Electricity) on 8.10.2004. The petitioners applied and appeared in the written examination and interview but were not selected by the Electricity Service Commission.
(2.) The grievance of the petitioners is that they are trained apprentices and holders of National Apprenticeship Certificate in the aforesaid trade but they have not been given preference and untrained persons have been selected.
(3.) It is not in dispute that the petitioners appeared and competed with other candidates The candidates who were found suitable and more meritorious than the petitioners have been selected.;


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