- (1.) State of U.P. through Principal Secretary, Home Department, U.P. Lucknow; Director General of Police, U.P. and three other State police functionaries have preferred this special appeal in challenge to order dated 05.01.2011 rendered by learned Single Judge while dealing with Writ Petition No.4651 (SS) of 2008 titled 'Balak Ram Vs. State of U.P. and Others'. Vide the impugned order, the writ petition has been allowed. Order dated 29.05.2008 challenged by virtue of the writ petition has been quashed. Appellants/writ respondents have been directed to re-consider the claim of the petitioner in accordance with law.
(2.) We have heard learned counsel for the appellants/State Shri V.P. Nag and learned counsel for respondent Pt. S. Chandra and Shri Vinod Kumar Gupta, Advocates. We have gone through the contents of the appeal and writ petition. We have carefully gone through the contents of the impugned order.
(3.) The facts not in dispute are that an advertisement was issued on 02.06.2003 by the appellants vide which a number of posts in various categories were advertised. The issue involves the post of Constable (Technical)/Store Keeper. The age eligibility given as per the advertisement is 20 to 30 years for a candidate, as on 01.01.2003. So far as applicants from Scheduled Castes and Scheduled Tribes are concerned, a benefit of five years has been given.;