- (1.) The judgment dated 17 May 2013 of a learned Judge of this Court by which Writ A-22131 of 2013 Dharmendra Kumar Vs. State of U.P. & 2 Ors. was dismissed, has been assailed in this Special Appeal which has been filed under Chapter VIII Rule 5 of the Allahabad High Court Rules. The learned Judge has, while dismissing the writ petition, has relied upon a judgment rendered in Service Single No.2279 of 2013, Ram Babu Pal Vs. State of U.p. & Ors., decided on 3 May 2013 by a learned Judge of the Lucknow Bench of this Court.
(2.) It transpires from the records of the writ petition that have been enclosed with the Special Appeal that an advertisement dated 7 August 2011 was issued by the Electricity Service Commission, 'The Commission for filling up 2974 posts of Technicians Grade-II, out of which 1778 posts were for the Unreserved Category, 715 for Other Backward Classes, 353 for the Scheduled Castes and 128 for the Scheduled Tribes. The selection was to be made on the basis of a written examination and interview. After the written examination was held, the Commission called three times the number of candidates for interview in each category.
(3.) In paragraph-9 of the counter affidavit filed by the State, the position is indicated in a chart which is reproduced below:- JUDGEMENT_439_LAWS(ALL)7_20151.html;