SUNEEL KUMAR AND 46 ORS. Vs. STATE OF U.P. AND 3 ORS.
LAWS(ALL)-2017-10-108
HIGH COURT OF ALLAHABAD
Decided on October 07,2017

Suneel Kumar And 46 Ors. Appellant
VERSUS
State Of U.P. And 3 Ors. Respondents

JUDGEMENT

SAUMITRA DAYAL SINGH, J. - (1.) Heard Sri Seemant Singh, Sri S.M.A. Abdi, Sri Suhel Ahmad Azmi, Sri Neeraj Srivastava, Sri J.P. Singh, Sri V.K. Singh, Sri Jaswant Rai and Sri T.P. Dubey, learned counsel appearing for the petitioners and Sri J.P. Pandey, learned counsel for the respondent no. 4, Sri Abhijeet Singh, learned counsel for the respondent nos. 2 and 3, as also Sri Anand Tewari, learned Standing Counsel for the State-respondent no. 1.
(2.) These writ petitions have been filed seeking relief to quash the select list dated 09.12.2016 issued by the Secretary, Electricity Service Commission, U.P. Power Corporation, Shakti Bhawan, Lucknow, for selection on the post of Technician Grade-II (Trainee) Electrical, pursuant to the written examination conducted by the aforesaid Commission in pursuance of the advertisement dated 03.05.2016.
(3.) Common case of the petitioners is, they had applied for appointment on the post of Technician Grade II (Trainee) Electrical, pursuant to the advertisement dated 03.05.2016 issued, for 623 posts. It is their further case, they appeared in and qualified the written examination held in pursuance of the aforesaid advertisement. They were called for document verification on 03/04.11.2016. Thereafter, it appears the candidature of all the petitioners was rejected on a common ground-according to the Electricity Service Commission, the petitioners did not possess the essential education qualification being High School pass certificate with Science and Mathematics as subjects in that examination. The Electricity Service Commission, on 09.12.2016 declared the select list, which has become the subject matter of challenge in these writ petitions.;


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