SURYA PRAKASH KESARWANI,J. - (1.) Heard Sri Ashok Khare, learned senior advocate assisted by Sri Deepak Singh Yadav, Jaswant Rai, Rajesh Kumar Tiwari, M.M. Sahai, learned counsels for the petitioners, Sri Mohan Ji Srivastava, learned standing counsel for State-respondent No. 1 and Sri J.P. Pandey, learned counsel for respondents-Electricity Service Commission and U.P. Power Corporation.
(2.) These writ petitions involve common questions as stated by learned counsels for the parties, as under: (i) Whether the "Note" appended to clause-2 of the Advertisement No. 4/VSC/2014 dated 06.09.2014 issued by the Secretary, Electricity Service Commission, U.P. Power Corporation Ltd. Lucknow is invalid and without authority of law? (ii) Whether the petitioners who possess National/State Vocational Certificate in Electrical Trade and in Electrician Trade are eligible for the post of "Technician Grade-2 (Trainee) Electrical" in terms of the provisions of the U.P. State Electricity Board Parichalkeeya Varg Sewa Niyamawali, 1995 (hereinafter referred to as the "Niyamwali")?
(3.) With the consent of the learned counsels for the parties, the Writ-A No. 1092 of 2015 is treated as leading writ petition in which the petitioners have prayed for the following relief: "(i) a writ order or direction in the nature of certiorari quashing the Note appended to clause 2 of advertisement No. 4/ESC/2014 Dated 06-09-2014 issued by Secretary, Electricity Service Commission, UP Power Corporation Ltd., Lucknow. (ii) a writ, order or direction of a suitable nature commanding the respondents to treat the petitioners as fully qualified and eligible for the post of Technician Grade II (Trainee) Electrical in pursuance to advertisement No. 4/ESC/2014 Dated 06-09-2104 and to hold their interview on the basis of interview letters already issued to the petitioners within a period to be specified by this Hon'ble court. (iii) a writ, order or direction of a suitable nature commanding the respondents to declare final select list in pursuance to advertisement No. 4/ESC/2014 Dated 06-09-2104 only after according consideration to the petitioners in interview for which they have already qualified the written examination treating them as fully eligible for the post in question." Facts:-;