M.C. Tripathi, J. - (1.) Roop Ram is before this Court for quashing the order dated 23.8.2011 passed by the Director General, Family Welfare, U.P. Lucknow -respondent No. 2. He has further prayed for direction in the nature of mandamus directing the respondents to consider his case by permitting him to appear/appoint for the post of Health Worker (Male) in pursuance of advertisement dated 16.2.2010.
(2.) Record in question reflects that the petitioner belongs to Scheduled Caste category. He passed High School and Intermediate Examinations in the years 1980 and 1982 respectively. In the year 1990 he passed the examination of Health Worker (Male) from Health & Family Welfare Department. On 16.4.2010 an advertisement was issued by respondent No. 2 for filling the reserved backlog vacancies of Health Worker (Male). In the advertisement in question, a condition was imposed that the candidate must have completed the Training Course of Health Worker between the period from 1.1.2009 to 31.12.2009.
(3.) Learned counsel for the petitioner submits that the condition imposed in the advertisement in question is arbitrary, perverse, without jurisdiction and is violative of Articles 14 and 16 of Constitution of India. There is no rational to the respondents to fix the cut of date of training to the candidates applying for the post of Health Worker (Male) from 1.1.2009 to 31.12.2009.;