- (1.) Heard Mr. Sandeep Dixit, learned counsel for the petitioner as well as Mr. S.P. Singh, learned Senior Counsel assisted by Mr. Savitra Verdhan Singh, learned counsel for the respondent nos. 2 to 4.
(2.) The petitioner has assailed the Advertisement no.R-85/2015 (Annexure No.1 of the writ petition), whereby two posts of Assistant Professor in the Department of Botany has been advertised for Scheduled Caste category candidates.
(3.) Learned counsel for the petitioner has submitted that as per Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 (in short 'the Reservation Act, 1994'), there would not be more than fifty percent reservation of the posts to be filled in. He has further submitted that as per roster system also, out of two posts, one post has to go to unreserved category's candidate.;