B. Amit Sthalekar, J. - (1.) Heard Sri Gyanendra Srivastava, learned counsel for the petitioners, Sri K.S. Kushwaha, learned counsel for the respondent no.2 and Sri Mata Prasad, learned Additional Chief Standing Counsel for the respondents no.1.
(2.) The petitioners who are 14 in number are seeking quashing of the final selection result dated 24.12.2016 of the Village Panchayat Officer (General Selection), 2015 Examination conducted by the U.P. Subordinate Service Selection Commission, Lucknow including the district-wise list dated 4.1.2017 of the finally selected candidates with the further direction to declare horizontal reservation on the basis of merit for a reserved category candidate creating dual opportunity disjunctively without therebeing a candidature for unreserved category post, eventually having secured higher marks than that of last candidate of unreserved category is unconstitutional and illegal.
(3.) The petitioners are also seeking a direction to the respondent no.2 to re-conduct the interview regarding the selection of Village Panchayat Officer (General Selection), 2015.;