- (1.) This special appeal arises out of the judgment and order dated 21 November 2012 passed by a learned Judge of this Court by which Writ Petition No.58551 of 2012 filed by the petitioners has been dismissed.
(2.) The writ petition had been filed for quashing the notice dated 4 October 2012 by which private respondent nos. 4 to 10 had been selected on the post of Health Education Officer by the Uttar Pradesh Public Service Commission, Allahabad1.
(3.) It transpires from the records that an advertisement dated 2 July 2005 was issued by the Commission inviting applications for filling up 546 posts of Health Education Officer in the Department of Family Welfare. Out of these 546 posts, 158 posts were reserved for O.B.C. category, 121 posts for Scheduled Castes category and 11 for Scheduled Castes category. The petitioners who claim to be belonging to the Scheduled Castes had applied for the same and had appeared in the written examination in which they were declared successful by the Commission, but before the result could be declared a corrigendum dated 31 March 2008 was issued by the Commission reducing the number of posts for Scheduled Caste candidates from 121 to 115 and for Scheduled Tribes candidates from 11 to 0.;