Siddharth, J. - (1.) Heard Shri Kshitij Shailendra, learned counsel for the petitioner and Shri Q.H. Siddiqui, learned counsel for the respondents.
(2.) The petitioner has filed the above noted writ petition, praying for the following reliefs:- " i). Issue a writ or direction or pass an order in the nature of Certiorari quashing/ modifying the final select list published in June,2015, furnished upon the petitioner vide information dated 27.11.2015, by the Uttar Pradesh Jal Nigam to the extent it ignores the consideration of the petitioner's name based upon his merit and the reservation applicable to 2% reserved quota for the category of DEPENDENTS OF FREEDOM FIGHTERS for the post of Junior Engineer (Civil) and 5% relaxation in marks obtained; ii). Issue a writ or direction or pass an order in the nature of Mandamus commanding the respondents to appoint the petitioner on the post of Junior Engineer (Civil) on one of the 4 vacant posts by giving due consideration to the 2% reserved quota for the category of DEPENDENTS OF FREEDOM FIGHTERS and 5% relaxation in marks obtained. iii). Issue a writ or direction or pass an order in the nature of Mandamus restraining the respondent- corporation for filling up 4 vacant posts of Junior Engineer (Civil) in pursuance of the selection finalized in pursuance of the advertisement dated 03.10.2013 or otherwise. iv). Issue any other suitable writ or direction or pass an order as this Hon'ble Court may deem fit or proper in the facts and circumstances of the case; and v). Award costs of the writ petition to the petitioner."
(3.) The petitioner belongs to the category of "Dependents of Freedom Fighters" (General) and in response to an advertisement dated 03.10.2013, by the U.P.Jal Nigam, he applied for the post of Junior Engineers (Civil). The petitioner appeared in Written Examination in the year 2014 and only 5 candidates belonging to the category of the petitioner aforesaid were called upon to appear in Interview.;