Ashwani Kumar Mishra, J. - (1.) U.P. Subordinate Service Selection Commission (hereinafter referred to as, 'the Commission') has been established by the State of Uttar Pradesh for recruitment etc. to subordinate services in different departments of the State, pursuant to The U.P. Subordinate Service Selection Commission Act, 2014 (hereinafter referred to as, 'the Act of 2014'), vide Act No. 20 of 2014. A notification, thereafter, was issued on 15.12.2014, exercising powers conferred under section 2 of the Act of 2014; whereby, all appointments in the grade pay between Rs. 1900- Rs. 4600 in different departments of the State were brought within the purview of the Commission. The Commission, consequently, issued Advertisement No. 14 of 2015, initiating recruitment for 1,377 posts of Junior Engineer and other technical posts for various State Departments. Last date for submitting application was notified as 14.10.2015. Procedure for making appointment, qualification and eligibility alongwith reservation for different categories were specified in the advertisement itself. The prospective candidates were required to apply online, by specifying their credentials as well as the category etc.
(2.) Clause 11 of the advertisement specified that reservation would be admissible to Scheduled Castes, Scheduled Tribes and Other Backward category candidates in accordance with the provisions of the U.P. Public Services (Reservation for Scheduled Caste, Scheduled Tribes and Other Backward Classes) Act, 1994 (hereinafter referred to as 'the Reservation Act of 1994') and the applicable executive instructions. Similarly, horizontal reservation was also provided for specified categories in accordance with the provisions of The U.P. Public Services (Reservation For Physically Handicapped, Dependents of Freedom Fighters and Ex-Servicemen) Act, 1993 (hereinafter referred to as 'the Reservation Act of 1993'). Horizontal reservation for women, with which we are concerned herein, stands specified at 20% in the respective vertical category. Such horizontal reservation has been provided pursuant to a Government Order dated 26.2.1999 as modified vide subsequent Govt. Orders dated 30.8.1999 and 9.1.2007.
(3.) Horizontal reservation has been restricted to the dependents of freedom fighter/disabled person (only against specified post)/ex-serviceman, and women who are original residents of the State of Uttar Pradesh alone. Clause 14 of the advertisement contains general instructions. Sub-clause (3) thereof provides that candidates, who are not the original residents of the State of Uttar Pradesh, will not be entitled to vertical and horizontal reservations. Clause 14(3) of the advertisement reads as under:;