- (1.) Heard Sri P.N. Saxena, learned Senior Counsel assisted by Sri Gopal Ji Rai, learned counsel for the petitioner, Sri Avneesh Tripathi, learned counsel for the Uttar Pradesh Public Service Commission (hereinafter referred to as 'UPPSC') and learned Standing Counsel for the State respondents.
(2.) The petitioner seeks relief of grant of appointment, under the reservation made for persons with disabilities, on the post of Arth Evam Sankhya Nirikshak, pursuant to selections conducted by UPPSC.
(3.) The facts relevant to a judgment in the controversy are beyond the pale of dispute. These facts will now be summarized. An advertisement was run by Uttar Pradesh Subordinate Services Selection Commission in various newspapers on 24.11.2006, inviting applications for appointments to the advertised posts. The advertised posts included the post of Arth Evam Sankhya Nirikshak. The advertisement stated that reservation of posts as per law for the category of Physically Handicapped Persons would be applicable to the recruitment proceedings.;