Yashwant Varma, J. - (1.) Leave to correct the date as mentioned in relief No.1 is granted. Necessary correction be carried out forthwith. These writ petitions which raise common questions of law were, with the consent of parties, taken up for final disposal together.
(2.) This batch of writ petitions impugn a notification dated 01 September 2018 issued by the U.P. Public Service Commission ["the Commission"]. A further relief is sought for declaration of revised results ignoring the minimum qualifying marks of 40% and 30% as stipulated by the Commission. By way of an amendment a further writ is sought impugning the decisions of the Commission dated 24 December 1966 and 05 February 2011. Although the petitioners additionally sought the relief of their absorption in service by virtue of long service rendered, this relief, as noted in the order of this Court dated 6 December 2018, was given up and a prayer for its deletion accepted subject to liberty being reserved to the petitioners to raise the same in independent proceedings
(3.) The issue itself emanates from a selection process initiated by the Commission for recruitment of suitable candidates on the post of Staff Nurse (Male/Female). The recruitment to these posts is admittedly governed by the provisions of the Uttar Pradesh Subordinate Nursing (Non Gazetted) Service Rules 1979 (1979 Rules) as amended by the Fourth Amendment to those Rules which were notified on 11 February 2016. The challenge essentially was to the notification of the Commission dated 01 September 2018, which proceeds to disclose the following facts.;