SHRIDHAR DWIVEDI Vs. STATE OF U P
LAWS(ALL)-2005-5-188
HIGH COURT OF ALLAHABAD
Decided on May 26,2005

SHRIDHAR DWIVEDI SON OF SHRI BHOOP KISHORE DWIVEDI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents


Referred Judgements :-

R.K. SABHARWAL V. STATE OF PUNJAB [REFERRED TO]
INDRA SAWHNEY V. UNION OF INDIA [REFERRED TO]
SUVIDYA YADAV VS. STATE OF HARYANA [REFERRED TO]
STATE OF BIHAR VS. BAL MUKUND SAH [REFERRED TO]
INDIAN RAILWAY CLASS II OFFICER FEDN VS. ANIL KUMAR SANGHI [REFERRED TO]
RAKESH KUMAR TRIVEDI VS. HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]


JUDGEMENT

Vikram Nath J. - (1.)Both the above writ petitions have challenged the same selection and are therefore being heard and decided together.
(2.)Writ Petition No. 473 of 2001 has been filed for quashing the selection dated 22.12.2000 by the District Development Officer, Auraiya in so far as it relates to the selection of respondents No. 5 to 8 in the Other Backward Class quota and further for a direction that the petitioner may be appointed as Village Development Officer pursuant to the selection dated 22.12.2000.
(3.)Writ Petition No. 2740 of 2001 has been filed for quashing the same selection for the post of Village Development Officer in so far as it relates to increasing the number of posts reserved for schedule caste category from 3 to 4 and cancelling the one post reservation for schedule tribes category.


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