RAMESH CHANDRA PANDEY Vs. STATE OF U P
LAWS(ALL)-2007-7-203
HIGH COURT OF ALLAHABAD
Decided on July 24,2007

RAMESH CHANDRA PANDEY Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

Arun Tandon - (1.) U. P. Secondary Education Services Selection Board, Allahabad published Advertisement No. 1/05 inviting applications for appointment as L.T. Grade Teachers (Social Science) against vacancies available in various recognized Intermediate Colleges situate throughout the State. The total number of vacancies so advertised was 399.
(2.) THE petitioners applied in pursuance to the advertisement. After their applications were processed, they were issued admit cards. THE written examination took place on 28.2.2006. On 20th May, 2006, result of the written examination was declared wherein 1,912 candidates were shown as eligible for interview. On 14th June, 2006 an additional list of 634 successful candidates eligible for interview was published. Thus against 399 available vacancies, 2,546 candidates were invited for participation in interview. On 11th July, 2006, interview call letters were issued to the candidates successful in the written examination. The interview commenced from 2nd July, 2006. As against two Interview Boards, as displayed on the website of the Board, as many as 5 different Interview Boards were constituted and candidates were interviewed on different dates. Large number of candidates, who were not successful in the written examination were in fact permitted to participate in the interview. On 24th July, 2006, an Interview Board was constituted only for one candidate namely Rajesh Kumar Singh, who was neither declared successful in the written examination nor his roll number was displayed in the interview call list.
(3.) AT this stage of the proceedings, present writ petition was filed with the prayer that the entire process of selection in pursuance to the Advertisement No. 1/2005, pertaining to the subject of Social Science, be quashed with a further prayer that the respondent may be restrained from holding any interview for the posts in question. On behalf of the petitioner serious allegations of unfairness, violation of statutory rules and nepotism have been levelled against the U. P. Secondary Education Services Selection Board and it's officers. Such allegations shall be dealt with serially hereinunder.;


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