Prakash Padia, J. - (1.) Heard Sri Adarsh Bhushan, learned counsel for the petitioner and Sri Ashish Mishra, learned counsel appearing on behalf of respondent Nos.1 and 2 and learned Standing Counsel for respondent No.3.
(2.) The petitioner has preferred the present writ petition with the prayer to quash the order dated 07.01.2017 passed by the District Judge Chandauli/respondent No.2 (Annexure No.16 to the writ petition) with a further prayer to direct the respondent No.2 to reinstate the petitioner in service along with the arrears of salary and other consequential benefits.
(3.) Facts in brief as contained in the writ petition are that an advertisement was issued by the Registrar General, High Court of Judicature at Allahabad/respondent No.1 inviting applications from eligible candidates in order to fill up Group C Cadre Posts by direct recruitment in District Courts situated in State of U.P. The advertisement in question also includes the post of Junior Assistant and Paid Apprentice in Grade Pay of Rs.5200-20200/-. The essential qualification for appointment on the post of Junior Assistant was intermediate with special knowledge of Urdu and Hindi along with Computer Concept Course (hereinafter referred to as "CCC") issued by DOEACC Society and 25/30 words per minute for Hindi/English Type writing on Computer, Arithmetic, Menstruation, Elementary Land Surveying and Mapping.;