Kuldeep Singh And Another vs State Of U P And Another
2021 Latest Caselaw 10515 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 10003 of 2021
 

 
Petitioner :- Kuldeep Singh And Another
 
Respondent :- State Of U P And Another
 
Counsel for Petitioner :- Mujib Ahmad Siddiqui
 
Counsel for Respondent :- C.S.C.,M.N. Singh
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed alleging that in the advertisement issued for selection by the Public Service Commission, it was mandatory upon the Commission to call three times of the candidates for interview for selection. The specific stand of the petitioners is that the petitioners have not obtained qualifying marks of 40% prescribed, he however argues that despite the petitioners not having obtained the qualifying marks, if three times candidates are called, the petitioners would automatically be called for interview.

The said question has already been considered by the Division Bench of this Court in Special Appeal No. 142 of 2019 (U.P. Public Service Commission Vs. Sangeeta and 81 Others), judgment dated 5.3.2019.

Once the petitioners have not obtained qualifying marks, no right much less a vested right accrues in favour of the petitioners for grant of any relief as claimed in the writ petition. The writ petition stands dismissed.

Order Date :- 17.8.2021

S. Rahman