JITENDRA BAHADUR SINGH Vs. STATE OF U.P. AND 4 OTHERS
LAWS(ALL)-2016-7-359
HIGH COURT OF ALLAHABAD
Decided on July 19,2016

JITENDRA BAHADUR SINGH Appellant
VERSUS
State of U.P. and 4 Others Respondents

JUDGEMENT

Pradeep Kumar Singh Baghel, J. - (1.) The petitioner has instituted this writ proceeding for issuance of a direction upon the respondent authorities to appoint him on the post of Uttar Pradesh Subordinate Agriculture Services, Grade-III (Technical Assistant Group 'C') under the general/physically handicapped category within a stipulated period.
(2.) A brief reference to the factual aspects would suffice.
(3.) The Public Service Commission Uttar Pradesh, Allahabad (for short, the "Commission ") has issued an advertisement on 22nd October, 2013 calling applications from the candidates for appointment to the posts of Uttar Pradesh Subordinate Agriculture Services, Grade-III (Technical Assistant Group 'C'), which is a Group 'C' post. The advertisement in question indicates that a total number of 6628 posts were advertised, out of which 253 posts have been identified for the physically handicapped persons. The petitioner, who is a differently-able person, made his application in pursuance of the said advertisement. The petitioner appeared in the preliminary test and qualified it. Later on, he appeared in the written test, which was held on 01st May, 2015. The petitioner qualified the written test also and he was issued a call letter for interview, which he faced. It is stated that the petitioner has secured 245 marks, but he has not been selected.;


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