SHRIDHAR SHUKLA Vs STATE OF U.P. .
Case number: C.A. No.-001139-001139 / 2010
Diary number: 31781 / 2008
Advocates: Vs
RAVI PRAKASH MEHROTRA
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1139 OF 2010 (@ SLP(C)No.26752/2008)
SHRIDHAR SHUKLA & ORS. ... APPELLANT(S)
VERSUS
STATE OF U.P. & ORS. ... RESPONDENT(S)
WITH CIVIL APPEAL NO. 1140 OF 2010 @ SLP(C)NO.2767/2009
O R D E R
Leave granted. Heard learned counsel for the petitioners and also learned
counsel for the High Court.
In the District of Kaushambi vacancies of 21 Class-IV
employees were notified for selection and appointment. Total 2423
candidates submitted their applications for selection. Though
written test was not a requirement for the selection process, the
Committee thought of conducting a written test but no marks were
assigned for the written test and all candidates were called for
interview and the same was held within two days and the appellants
herein were selected and they were appointed. Some of the candidates
who were unsuccessful in the selection, filed writ petitions
challenging the selection. The learned Single Judge rejected their
contentions and approved the selection made by the Committee.
Aggrieved by the same, they filed Writ Appeals before the
High Court and the Division Bench, by the impugned judgment, set
aside the selection and thereafter the appellants' services were
terminated from 2008. Pursuant to the directions issued by the
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Division Bench, we are told that the process of second selection is
on and fresh applications have been called for and those who have
not already submitted their applications were not required to submit
fresh applications and they were also to be considered. In view of
these circumstances, we do not propose to interfere with the
impugned judgment. Accordingly, these appeals fail. However, we
make it clear that in case any of these appellants are found to be
over-aged, that shall not be ground for their disqualification for
being selected for appointment.
With the above observations, we dispose of these appeals.
No costs.
..................CJI (K.G. BALAKRISHNAN)
...................J. (V.S.SIRPURKAR)
...................J. (DEEPAK VERMA)
NEW DELHI; 29TH JANUARY, 2010